GAURANGA PRADHAN @ DAS Vs. STATE OF ORISSA

JUDGEMENT

(1.) Pursuant to the order dated 16.4.2002, the O.I.C., Bhadrak (R), P.S. has submitted the report. The same is filed in Court today along with the memo, filed by the Addl. Standing Counsel. Let it be kept on record.

(2.) Though this matter was listed today for orders, with the consent and request of the learned counsel for the petitioner as well as the State, the same was taken up for admission and final disposal.

(3.) Heard. Perused the report submitted by the O.I.C. It is stated therein that the petitioner and O.P.No. 2 are now living as husband and wife and they have married before the Marriage Officer and in the meantime they have been blessed with a male child. It further appears from the said report that the complainant-Bijay Kumar Das, the father of the girl-O.P. No. 2, has already compromised with the petitioner, i.e. the husband of the girl-O.P. No. 2.