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Judgment
11 paragraphs · 308 wordsSavitri Ratho, J
CRLMC No. 2314 of 2022 & I.A. No. 1845 of 2022
There is a spelling mistake in the name of the husband of the opp. party no.2 in the cause title of the CRLMC. Mr. L.N. Patel, learned counsel for the petitioners is permitted to make the correct the name in Court.
This application under section 482 of the Code of Criminal Procedure has been filed by the parents-in-law and husband of the opp. party no.2 challenging the order dated 18.06.2018 passed by the learned S.D.J.M.(S), Cuttack in G.R. Case No. 137 of 2018 arising out of Cuttack Mahila P.S. Case No. 6 of 2018, taking cognizance of offences punishable under Sections 498-A/323/406/506/34 of IPC and Section 4 of the D.P. Act against them.
Mr. Patel, learned counsel for the petitioners submits that petitioners and the opp. party no.2 have settled the disputes amongst themselves on the intervention of the well-wishers and they are all living together at Chhindwara, Madhya Pradesh for which there is a bleak chance of conviction if the proceedings continue against them.
Considering the above submissions, issue notice to the opp. parties in the main case and in the interlocutory application. Notice on behalf of the opp. party no.1 is accepted by Ms. S. Pattnaik, learned Addl. Govt. Advocate for the State.
Requisites for issuance of notice to the opposite party no.2 through Registered Post with A.D shall be filed by 11.11.2022. One set of process fee shall be accepted. The notice shall be made returnable within four weeks.
List this case in the week commencing from 12.12.2022.
In the interim, it is directed that further proceeding in G.R. No.137 of 2018 pending in the Court of the learned S.D.J.M.(S), Cuttack shall remain stayed till 12.12.2022.
Issue urgent certified copy as per rules.
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