RABINDRA BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up by video conferencing mode.

(2.) The Petitioner being in custody in connection with Kissannagar P.S. Case No.197 of 2021 corresponding to G.R. Case No.2914 of 2021 on the file of learned J.M.F.C. (R), Cuttack running for commission of offence under sec. 498-A/302/304-B/34 of the IPC read with sec. 4 of the D.P. Act, has filed this application under sec. 439 of the Cr.P.C. for his release on bail.

(3.) Learned counsel for the Petitioner submits that the Petitioner being the father-in-law of the deceased on the general allegation that he was joining with other members of the family in demanding dowry and torturing the deceased for non-fulfillment of the same, he has been implicated in the case and is in custody since 30/11/2021 simply because the daughter-in-law had committed suicide by hanging herself within a period of seven years of marriage. It is submitted that the allegations with regard to the demand of dowry and torture are false and omnibus in nature without citing any such particular incident assigning specific role to the Petitioner therein. It is further submitted that investigation of the case has made substantial progress and there remains no scope on the part of the Petitioner to tamper the evidence as also the question of his fleeing from justice does not arise. So, he urges for grant of bail to the Petitioner as according to him, further detention of the Petitioner in custody till conclusion of the trial would serve no useful purpose.