RANJIT SINGH Vs. STATE OF ODISHA

JUDGEMENT

(1.) At the instance of the opposite party no.2, the F.I.R. in Soro P.S. Case No.547 of 2022 corresponding to C.T. Case No.1167 of 2022 for the offences under Ss. -366/376-D/376(d)(n)/342/506 IPC came to be registered against the petitioner.

(2.) After investigation, the charge sheet has been filed in the present case on 17/2/2023. Before trial began, the parties have settled their dispute. It is stated that the petitioner has married to the opposite party no.2. The Marriage Certificate dtd. 1/11/2022 is placed on record as Annexure-2 to this petition.

(3.) The petitioner and the opposite party no.2 are present in the Court today being represented by their respective counsel on being identified by them. They have also filed photocopies of their respective self-attested Aadhaar Cards to establish their identity, which are taken on record.