Kalpana Sethi @ Behera vs Adaramani Behera

Savitri Ratho, J

This application has been filed by the petitioner under Section- 407 of Cr.P.C. for transfer of ICC Case No.32 of 2021 filed by the opp. party-mother-in-law in the Court of learned S.D.J.M., Champua, Keonjhar for commission of offence under Sections 323/294/379/354/506/34 of I.P.C., to the Court of learned S.D.J.M., Bhadrak.

The petitioner is the daughter-in-law of opposite party. It is stated at the Bar that the petitioner has a son aged about 5 years and that apart a proceeding under Section 125 Cr.P.C. – CRP No.182 of 2021 in the Court of learned Judge, Family Court, Bhadrak has been filed by the petitioner against her husband, who is a son of the opposite party.

In view of the above and the submission of learned counsel for the opposite party that in the interest of the child an attempt may be made for settlement of the dispute between the parties, I feel that it would be expedient in the interest of justice, if an attempt is made for settling the disputes between the parties by way of mediation in the Odisha High Court, Mediation Centre, Cuttack by a trained Mediator.

For the said purpose, the records of this case be sent to the Mediation Centre by 28.10.2022, so that the Co-ordinator, Mediation Centre (in short “Co-ordinator”) shall appoint a mediator who shall try to settle the disputes between the parties. No notice is necessary to be sent to the parties as the counsels undertake that the parties as well as Bidhubhusan Behera-husband of petitioner shall appear before the Orissa Mediation Centre on 10.11.2022 at 11.00 A.M. The Mediator is requested to submit the report alongwith the case records, on or before 28.11.2022.

List this matter on 01.12.2022.

Interim order passed earlier shall continue till the next date.

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