SONALI SURAVITA PUTHAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) A mention is made on behalf of Mr. B.K. Routray, learned counsel for the petitioner that he is not well and therefore, the matter may be taken up on some other day.

(3.) This CRLMP has been filed for a direction to the learned S.D.J.M., Bhubaneswar to pass appropriate orders under Sec. 23(2) of the Protection of Women from Domestic Violence Act, 2005 (hereafter "2005 Act) thereby granting maintenance and reliefs under Sec. 18, 19, 20, 21 and 22 of the 2005 Act.