NITISH PRASAD Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard.

(2.) At the instance of the opposite party no.2, the F.I.R., i.e., Berhampur Mahila P.S. Case No.53 of 2022 came to be registered against the petitioners under Ss. 498-A/294/323/364-A/506/34 of the IPC read with Sec. 4 of the D.P. Act corresponding to Special G.R. Case No.835 of 2022 pending in the Court of learned S.D.J.M., Berhampur.

(3.) The dispute is arising out of a matrimonial discord and the parties have settled their dispute. Pursuant to the settlement, they have applied for dissolution of their marriage under Sec. 13-B of the Hindu Marriage before the Court of learned Judge, Family Court, Berhampur. The said Court vide judgment dtd. 31/10/2023 passed in Civil Proceeding No.430 of 2022 allowed the prayer of the petitioner and dissolved the marriage on mutual consent.