In an unusual case, the Orissa High Court on Tuesday fined a woman for wasting judicial time after she filed a petition seeking the return of her pet dog.
The petitioner, Tilottama Padhihari, had earlier lodged a dowry harassment case at the Cuttack Women’s Police Station in 2023. Following the FIR, police seized various dowry items from her in-laws’ house. However, her pet dog was not returned as her in-laws had already taken it.
Dissatisfied, Padhihari approached the High Court to reclaim the dog. The court, however, criticized her for unnecessarily involving the judiciary in a matter that should have been handled by the police. Expressing displeasure, the court directed her to withdraw the case immediately and imposed a fine of ₹1,000.
The petitioner’s counsel in the case was advocate Byomkesh Tripathi.
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