PRASANNA KUMAR HANS Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Petitioner is in custody in connection with Komna P.S. Case No.87/2018 which corresponding to C.T Case No.87 of 2018 pending in the Court of learned GMA cum JMFC, Komna and after commitment renumbered as S.T. Case No.61/24 of 2018 now pending in the Court of the learned Addl. District and Sessions Judge, Nuapada for commission of offences under Ss. 498(A)/304(B)/306 of IPC read with Sec. 4 of D.P Act.

(2.) The prosecution story as narrated in the FIR is that the daughter ("deceased") of the informant got married to the present petitioner in the year 2017 as per caste and custom. It is alleged that after few months of the marriage, the present petitioner along with other family members tortured the deceased by demanding more dowry. It is also alleged that on 3/5/2018 the deceased had intimated the informant about the torture by the present petitioner. Further, on 4/5/2018 the informant came to the house of the present petitioner after getting information that he had killed the deceased.

(3.) It is submitted by learned counsel for the Petitioner that on the alleged date, the petitioner was not present in the house. The deceased was suffering from mental ailments and she committed suicide by hanging herself. Moreover, the petitioner tried his level best to save the deceased by taking her to the hospital and affording better treatment.