JYOTIRMAYA NAYAK Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. S.K. Sahoo, learned Counsel for the petitioners and Mr. Madani, learned Counsel for the opposite party No. 2. In this application under Section 482, Cr.P.C., the petitioners have sought to challenge the order dated 11.5.2009 passed in G.R. Case No. 265 of 2008, whereby, the learned S.D.J.M., Bolangir has been pleased to take cognizance against them under Sections 498A, 406, 506 read with Section 34, I.P.C. and Section 4 of the D.P. Act.

(2.) Mr. Sahoo, learned Counsel for the petitioners have filed a memo enclosing thereto copy of the judgment dated 9.2.2011 passed by the learned Civil Judge (Sr. Division), Bolangir in Civil Suit No. 110 of 2010 by virtue of which the marriage between petitioner No. 1 and opposite party No. 2 stood dissolved.

(3.) Perused the certified copy of the joint petitioner filed in the Civil Suit for mutual divorce and in paragraph-10 of the said petition, it is noted as follows: