CHANDRADHAWAJA MISHRA Vs. KAUTUKA CHHATRIA

JUDGEMENT

(1.) THIS application under Section 439(2) of the Cr. P. C. has been filed by the informant in G. R. Case No. 345 of 2009 of the Court of S. D. J. M., Titilagarh for cancellation of bail granted to the present opposite party in the said G. R. case by the learned Addl. Sessions Judge, Titilagarh by his order dated 31-7-2009 passed in BLAPL No. 218 of 2009.

(2.) BEREFT of unnecessary details, the allegation against the present opposite party as per the FIR in the said case is that the opposite party by practicing inducement and coercion had been keeping physical relationship with the daughter of the informant, aged about 16 years, since six months prior to the lodging of the FIR. On 15-7-2009 on the inducement and instigation of the opposite party, the informant's daughter took away a cash of Rs. 40,000/- and some gold ornaments, her wearing apparels and her certificates and left with the opposite party in the mid night. The FIR was accordingly registered for commission of offences under Sections 363/366, IPC.