Savitri Ratho, J
This matter is taken up through hybrid mode.
Notice had been issued in this case on 27.10.2021 and the petitioners appeared in the Court through video conferencing mode and submitted that the
couple are happily married to each other.
Opp. Party No.4 has entered appearance through counsel and files counter affidavit in Court today which is kept in the record.
It is stated in the counter affidavit that in spite of lodging the F.I.R., the daughter of opp. party No.4 went missing and could not be traced out. Station
Diary Entry No.17 of 2020 and Purushottampur P.S. Case No.260 of 2021 was registered against the petitioner No.3 and five others. It is further
stated in the affidavit that after getting married with petitioner No.2, he did not find his daughter in her matrimonial house for which he was worried
about his daughter and wants to know whether his daughter was/is alive or not. He therefore prays for a direction of this Court to meet his daughter to
talk with her regarding her conjugal life at her matrimonial house.
Mr.S.K.Dash, learned counsel for the petitioners submits that opp. party No.4 is welcome to meet his daughter at the residence of the petitioner No.2
in Village-Bauri, Sukunda under Bada Bazar P.S. in the district of Ganjam.
List this matter on 22.12.2021.
In the meanwhile, the opp. party No.4 is given liberty to approach the I.I.C., Purusottampur P.S./Badabazar P.S. who shall depute an officer to
accompany him to the house of the petitioner No.2 to meet his daughter (petitioner No.1).
Interim order passed earlier shall continue till the next date.
Urgent certified copy of this order be granted on proper application.
A free copy of this order be handed over to Mr. Pradhan, learned Addl. Government Advocate by 09.12.2021 for compliance.
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