(1.) This matter is taken up through hybrid mode.
(2.) The Petitioner has filed this application under Sec. 439 of Cr.P.C. seeking for bail in connection with Nimapara P.S Case No.29 of 2020 under Sec. 344/376(2)(n)/506/109 of the I.P.C. corresponding to G.R Case No. 85 (A) of 2020 pending before the court of Learned J.M.F.C Nimapara.
(3.) The case of the prosecution, in brief, is that on 12/1/20, at about 10A.M, the present petitioner took the victim from her house to Bhubaneswar with a promise to marry her. The present petitioner maintained physical relationship with the victim for several days and later, abandoned her. After getting information from the victim, her father and brother proceeded to Bhubaneswar and rescued her. It is further alleged that on 3/2/2020 when the father of the informant brought such fact to the notice of the father of the present petitioner, the latter abused them and also threatened with dire consequences in case such fact is reported to the local police.