SIBAPATI ACHARYA @ SHIBAPATI Vs. SANTOSHI PANIGRAHI

JUDGEMENT

(1.) This CRLMP has been filed challenging the order dtd. 20/11/2025 passed by the learned Judge, Family Court, Bhadrak in Criminal Proceeding No. 48 of 2017 (Annexure-5) rejecting the application of the Petitioner filed under Sec. 9 of the Family Courts Act.

(2.) Sk. Zafarulla, learned counsel for the Petitioner submits that recording of evidence in the case is over since 2017. As the Opposite Party has remarried about 4 years back, in order to bring that to the notice of the Court, an application under Sec. 9 of the Family Courts Act had been filed by the Petitioner, but the same has been rejected on untenable grounds.

(3.) Perused the order dtd. 20/11/2025. While dismissing the application of the Petitioner, the learned Judge, Family Court, Bhadrak has held as follows: