RAMAKANTA NANDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard.

(2.) In the present petition the husband of the opposite party no.2 is not a petitioner. Therefore, Mr. Mohanty, learned Senior counsel seeks permission to implead the husband of the opposite party no.2 as a co-petitioner in the present case. The instructing counsel may do the needful during the course of the day and file vakalatnama for the said impleaded co-petitioner as well.

(3.) At the instance of opposite party no.2, the FIR dtd. 14/12/2022 in Bhubaneswar Mahila P.S. Case No. 177 of 2022 under Ss. 498-A/294/341/307/506/406/34 of IPC read with Sec. 4 of the D.P. Act has been registered against the petitioners. Petitioner no.1 and petitioner no.2 are the father-in-law and mother-in-law of the opposite party no.2 respectively.