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Sunil Naik vs State Of Odisha And Others

Orissa High Court · Decided on 23 February 2023 · Citation: (2023) 02 OHC CK 0167

HON’BLE JUDGES
Savitri Ratho, J
ACTS & SECTIONS REFERRED
Code of Criminal Procedure, 1973 — Section 482 · Indian Penal Code, 1860 — Section 34, 294, 323, 494, 498A · Dowry Prohibition Act., 1961 — Section 4
CASE NUMBER
CRLMC No.2093 Of 2022
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Judgment

9 paragraphs · 203 words

Savitri Ratho, J

1.

Defect No.19 pointed out by the S.R. is removed in the meanwhile.

2.

Mr.B.R.Tripathy, learned counsel for the petitioner undertakes to remove the defect No.18 within a period of four weeks.

3.

This application under Section 482 Cr.P.C. has been filed challenging the FIR in Athamallik P.S. Case No.13 of 2022 under Sections 498-A/494/323/294/34 IPC read with Section 4 of the Dowry Prohibition Act.

4.

Mr.Tripathy, learned counsel for the petitioner submits that case has been registered against the petitioner on the basis of the F.I.R. lodged by the opposite party No.2, his wife. But in the meanwhile, the matter has been settled out of Court between the parties and the opposite party No.2 does not want to proceed with the case.

4.

Considering the above submission, issue notice to the opposite parties.

5.

Notice on behalf of opposite party No.1 is accepted by Ms.S.Pattanayak, learned Additional Government Advocate. Requisites for issuance of notice to opposite party No.2 by registered post with A.D. shall be filed by 28.02.2023. Notice shall be made returnable within four weeks. A copy of this order shall be enclosed with the notice.

6.

List this matter in the week commencing 3rd April, 2023.

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