Santanu Kumar Pany @ Sri vs Jajnaseni Pal @ Pany & ... Opposite ...
2025 Latest Caselaw 105 Ori

Orissa High Court

Santanu Kumar Pany @ Sri vs Jajnaseni Pal @ Pany & ... Opposite ... on 3 May, 2025

Author: G. Satapathy

Bench: G. Satapathy

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   RPFAM No.99 of 2025

                                 Santanu Kumar Pany @ Sri     ...         Petitioner
                                 Santanu Pany
                                                        Ms. A. Mohapatra, Advocate
                                                      -versus-
                                 Jajnaseni Pal @ Pany &              ... Opposite Parties
                                 Another


                                                         CORAM:
                                                  JUSTICE G. SATAPATHY

                                                         ORDER(ORAL)

           Order No.                                      03.05.2025
              01.                       1.      This matter is taken up through Hybrid

Arrangement (Virtual/Physical Mode).

2. This present revision is directed against the impugned judgment dated 11.03.2025 passed by the learned Judge, Family Court, Angul in Criminal Proceeding No.66 of 2023 directing the petitioner- father to pay a sum of Rs.6,000/- per month to OP- daughter w.e.f. 18.12.2023 towards her maintenance in an application U/S.125 of the CrPC.

3. Ms. Arpita Mohapatra, learned counsel for the petitioner after being unsuccessful to convince this Court to issue notice against OP seeks for an adjournment in the matter.

4. Accordingly, list this matter on 3rd July, 2025.

(G. Satapathy)

S.Sasmal

Designation: Jr. Stenographer Reason: Authentication Location: High Court of Orissa Date: 05-May-2025 11:12:19