BABU CHARAN PATRA Vs. NITYANANDA PATRA

JUDGEMENT

(1.) The appeal is directed against judgment dtd. 23/6/2018 made by the family Court dismissing the father's petition for custody of his son with direction that the father has right to see the minor with previous notice to respondents (maternal grandparents) and the child be allowed to use telephone or video conferencing with his father while living with his grandparents on interval of 15 days.

(2.) Ms. Jena, learned advocate appears on behalf of appellant-father. Mr. Purohit, learned advocate appears on behalf of respondents. We have heard the learned advocates. We have also perused impugned judgment and the evidence adduced in the Court below.

(3.) Annexed to the appeal papers is judgment dtd. 28/3/2023 made by the learned single Judge in CRLMC no.2089 of 2017 (Babu Charan Patra v. State of Orissa and another). The judgment was made on the criminal Misc. case of petitioner in connection with G.R. case no.205 of 2016 pending in the file of Sub-Divisional Judicial Magistrate, Gunupur. Petitioner thereby sought to invoke inherent power of the Court under Sec. 482 in Code of Criminal Procedure, 1973 for quashing the case.