Orissa High Court
Rina Swain vs State Of Odisha & Others .... Opp. ... on 11 December, 2025
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMP No.1512 of 2025
Rina Swain .... Petitioner
Mr. A.K. Sahoo, Advocate
-versus-
State of Odisha & others .... Opp. Parties
Ms. S. Mohanty, Addl. P. P.
CORAM:
THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
ORDER
Order No. 11.12.2025 01. 1. Heard learned counsel for the Parties.
2. By means of this application, the Petitioner seeks the intervention of this Court for a direction to the Opposite Party Nos. 3 and 4 to execute the order of NBW passed by the learned Judge, Family Court, Kendrapara in connection with Execution Case (Cr.P) No.36 of 2015.
3. As reveals from the case record, for the non- compliance of the direction of the learned Judge, Family Court, Kendrapara, the Petitioner moved in Execution case registered as Execution Case (Cr.P) No.36 of 2015, wherein the learned Judge, Family Court, Kendrapara is reported to have passed an order of NBW against the Opposite Party-husband for non-compliance of the order. From the order-sheet it reveals that the court is sitting over the matter since 2015 till 2025.
4. The learned Judge, Family Court, Kendrapara is directed to explain why steps have not been taken to ensure the execution of the order. The explanation is to reach this Court by the next date.
The learned District Judge, Kendrapara is also directed to examine the whole record and submit a report if there is a dereliction in the duty of the staff of the court of learned Judge, Family Court in compliance of the order passed in the execution of the order. Registrar (Judicial) is directed to ensure compliance communicating the order. Office to place the record before the Registrar(Judicial).
5. List this matter on 07.01.2026.
(Chittaranjan Dash) Judge Bijay Page 2 of 2 Signature Not Verified Digitally Signed Signed by: BIJAY KETAN SAHOO Reason: Authentication Location: HIGH COURT OF ORISSA Date: 12-Dec-2025 16:40:37