D. RAMA RAO Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this application, the Petitioner seeks to challenge the order of cognizance dtd. 3/3/2016 passed by the learned S.D.J.M., Parlakhemundi in G.R. Case No.391 of 2014 for the offences under Ss. 498-A/323/506/406/34 IPC read with Sec. 4 of the D.P. Act.

(3.) The background facts of the case are that Smt. Patrakanda Bijaylaxmi, W/o. Patrakanda Ram Prakash of village Kamarda under P.S. Seranga in the district of Gajapati lodged a written report before the IIC, Kasinagar to the effect that he got married to P. Ram Prakash of Kasinagar on 22/3/2006 according to Hindu Rites and Customs. Prior to her marriage her husband T. Ram Prakash along with his relatives including the Petitioner, the maternal uncle came to the house of the informant and demanded dowry and the same was upon negotiation was finalized. However, it is alleged in the report that the parents of the informant had to give dowry under compulsion by the bridegroom side.