PUSPANJALI SWAIN Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and learned counsel for the State.

(2.) It is apt to note here that the impugned order taking cognizance was earlier assailed before this Court in CRLMC No. 1125 of 2025, which was disposed of by order dtd. 19/6/2025 with liberty to prefer a revision against the impugned order and accordingly the present Revision has been preferred.

(3.) Learned counsel for the Petitioner, Mr. Mohanty, submits that admittedly there are matrimonial disputes between the Petitioner and the Informant, in as much as C.P. No. 1021 of 2021 under Sec. 25(iii) of the Special Marriage Act, 1954 was filed by the Informant-husband for annulment of marriage on the ground of fraud, which is on the file of the learned Judge, Family Court, Bhubaneswar.