JHANSI NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) There are a number of typographical errors in the CRLMP especially paragraph 3 which unless corrected does not place on record the exact allegation of the Petitioner.

(2.) The CRLMP has been filed with the following prayer:

(3.) As per the instructions dtd. 25/9/2025 from the IIC, Rajnagar P.S., it appears that one Anirudha Nayak, uncle of the Petitioner had reported that the Petitioner had fled away from his house without intimating her family members and they could not trace her. On his report, MMR has been registered and during course of enquiry, it was found that the victim was residing in Maharastra and the Enquiring Officer proceeded to Maharastra and rescued her but she stated that she had married one Sanjaya Kumar Nayak at Sri Sri Debeswar Temple Trust, Mahatabnagar, Gosala Chhak, Jajpur Road Jajpur vide Registration No. 65 dtd. 18/9/2024 and not to take any action against her husband. The victim was handed over to the informant as per her own will.