Sophali Ranjan Sahoo vs State Of Odisha ..... Opp. Parties
2026 Latest Caselaw 288 Ori

Citation : 2026 Latest Caselaw 288 Ori
Judgement Date : 13 January, 2026

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Orissa High Court

Sophali Ranjan Sahoo vs State Of Odisha ..... Opp. Parties on 13 January, 2026

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         CRLMC No. 3742 of 2023

Sophali Ranjan Sahoo                    .....                          Petitioner
                                                     Mr. Parth Agrawal, Advocate
                                      on behalf of Mr. Ramdas Acharya, Advocate
                                     -versus-
State of Odisha                         .....                        Opp. Parties
                                                 Mr. Abinash Acharya, Advocate.

            CORAM:
                  HON'BLE MISS JUSTICE SAVITRI RATHO
                                ORDER

13.01.2026 Order No. (Through hybrid Mode)

03.

1. The CRLMC has been filed challenging the order dated 17.11.2022 passed in CRP No. 26 of 2022 by the Judge, Family Court No. II, Bhubaneswar granting interim maintenance to the Opposite Party No.2.

2. Mr. P. Agrawal, learned counsel prays for an adjournment stating that they do not have any instructions from the petitioner to proceed with the case.

3. Mr. A. Acharya, learned counsel appearing on behalf of the Opposite Party No.2 produces attested Photostat copy of the judgment dated 10.12.2025 passed in Criminal Proceeding No. 26 of 2022 by the learned Judge, Family Court-II, Bhubaneswar, where the application under Section 125 of the Cr.P.C. has been allowed on contest and the Opposite Party therein has been directed to pay maintenance of Rs.5,000/- per month from the date of filing of the application and to pay Rs.30,000/- as litigation expenses to the applicant with other directions. The copy of the judgment is taken on

record. The same shall be scanned and incorporated in the digital record.

4. Mr. Acharya, learned counsel also submits that this application has become infructuous, as the Criminal Proceeding has been finally disposed of by the learned Judge, Family Court-II, Bhubaneswar.

5. In view of the above development nothing remains to be decided in this CRLMC, which is disposed of.

(Savitri Ratho) Judge Subhalaxmi

Signed by: SUBHALAXMI PRIYADARSHANI

Location: Orissa High Court, Cuttack