KRUSHNA CHANDRA BISWAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. B.K. Ghadei, learned counsel for the Petitioner as well as Mr. P.K. Mohanty, learned A.S.C. for the State-Opposite Party No.1.

(2.) It is submitted that the victim and the Petitioner have married in the meantime.

(3.) Being asked, learned counsel for the Petitioner is unable to show any material with regard to their marriage.