DIPAK BHUTIA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner has filed the instant application under Section 439 of CrPC seeking bail in connection with Dhenkanal Tumusingha P.S. Case No.77 of 2020 corresponding to G.R. Case No. 316 of 2020 pending before the court of the learned S.D.J.M., Kamakhyanagar. The petitioner herein is the accused in connection with the alleged commission of offences punishable under Sections 498-A, 294, 323, 307, 506, 34 of I.P.C.

(2.) The case of the prosecution is that the complainant got married to the present petitioner on 20.02.2015 as per cast and customary practices. At the time of marriage, the complainant's father had given Rs.5 lakhs and gold ornaments of about 200 gms. (20 bhari) and other household items in the form of dowry. After two years of marriage, she was subjected to cruelty seeking demand for more dowry of Rs.10 lakhs and threatened to burn her alive in case of refusal of the same. The village gentry have tried to resolve the dispute between them on many occasions.

(3.) Pursuant to consistent demand and cruelty meted out to the daughter, the complainant's father has given further Rs. 2-4 lakhs over a few instalments. The complainant has also emphasised that the matter has been resolved in the Tumusingha P.S. wherein the petitioner and his family members have admitted their fault and has promised not to repeat similar mistake again in future.