Abdul Raqueeb Khan vs ) State Of Odisha ..... Opposite Parties
2025 Latest Caselaw 8800 Ori

Orissa High Court

Abdul Raqueeb Khan vs ) State Of Odisha ..... Opposite Parties on 26 September, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      CRLMC No.3043 of 2025

                 Abdul Raqueeb Khan                    .....                 Petitioner
                                                                Represented By Adv. -
                                                                Bibhu Prasad Das

                                               -versus-

                 1) State Of Odisha                  .....           Opposite Parties
                 2) Shafiya Shabnam                            Mr. S.K. Parhi, ASC



                                      CORAM:
                        THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                    MOHAPATRA

                                              ORDER

26.09.2025 Order No.

01. 1. This matter is taken up through Hybrid mode.

2. Heard learned counsel for the Petitioner as well as learned counsel for the State. Perused the application as well as the prayer made therein.

3. Learned counsel for the Petitioner at the outset contended that by filing the present application the Petitioner seeks for quashing the entire criminal proceeding pending against the Petitioner on the ground that the Petitioner and the Informant-Opposite Party No.2 have been separated by grant of a mutual decree of divorce. Further, referring to the judgment dated 13.12.2021 passed in C.P. No.570 of 2020 by the learned Judge Family Court, Bhubaneswar, learned counsel for the Petitioner contended that the parties have specifically

agreed to withdraw all pending criminal proceedings against each other.

4. In view of the aforesaid position, this Court is inclined to issue notice to the Opposite Parties.

5. Since Mr. S.K. Parhi, learned Additional Standing Counsel accepts notice on behalf of Opposite Party No.1, extra copy of the application be served on him by next working day.

6. Issue notice to the Opposite Party No.2 by Registered Post/Speed Post with A.D. by fixing a short returnable date. Requisites be filed by next working day.

7. List this matter in the week commencing 10.11.2025.

( Aditya Kumar Mohapatra ) Judge

S.K. Rout

Location: High Court of Orissa, Cuttack Date: 26-Sep-2025 17:27:38