Bikash Behura vs State Of Odisha & Another ..... Opp. ...
2025 Latest Caselaw 287 Ori

Orissa High Court

Bikash Behura vs State Of Odisha & Another ..... Opp. ... on 7 May, 2025

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                  CRLMC No. 55 of 2025

              Bikash Behura                                  .....                            Petitioner
                                                                             Mr. A.A. Mishra, Advocate
                                                          -versus-
              State of Odisha & Another                      .....                             Opp. Party
                                                                           Ms. Sarita Moharana, A.S.C.
                                                                                        (for O.P. No.1)
                                                                     Mr. Panchanan Panigrahi, Advocate
                                                                                        (for O.P. No.2)
                                   CORAM:
                                         HON'BLE MISS JUSTICE SAVITRI RATHO

                                                                 ORDER

07.05.2025 Order No. (Through hybrid Mode)

1. Heard Mr. A.A. Mishra, learned counsel for the petitioner.

2. Mr. Panchanan Panigrahi, learned counsel for the opposite party no.2-victim submits that the victim has got married and is staying happily with her husband and she does not want to proceed against the petitioner for which the proceedings may be quashed.

3. Hearing is concluded.

4. Judgment is reserved.

5. It is open to the learned counsel for the parties to file written note of submission by 20.06.2025.

(Savitri Ratho) Judge Sukanta

Signed by: SUKANTA KUMAR BEHERA Designation: Senior Stenographer

Location: Orissa High Court, Cuttack Date: 07-May-2025 19:47:13