SWAGAT MISHRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The connected matter being CRLMC No.3172 of 2019 was listed before this Court on 8/1/2024 along with the present petition and the following order was passed:

(2.) Pursuance to the aforementioned direction, Mr. Ragada, learned Additional Government Advocate has obtained written instruction from the I.I.C., Athmallik Police Station. The instruction is taken on record. As per the said instruction, the I.I.C., Athmallik Police Station has stated that the complainant is staying in Bangalore and notice could not be served on him.

(3.) It is germinating from the record that the parties have now settled their dispute and they have also parted away by seeking dissolution of their marriage by mutual consent and the permanent alimony has also been paid by the petitioner to the opposite party no.2. The memorandum of settlement dtd. 30/8/2019 has also been placed on record.