ABHIRAM Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioners and the State.

(2.) This is an application for bail U/s.438 Cr.P.C. filed by the Petitioners in apprehension of arrest for their alleged involvement in the offences U/s. 498-A/294/323/506/34 of IPC and Sec. -4 of D.P. Act.

(3.) Perusal of the FIR reveals that the Informant had married to one Suraj Kumar Behera (Petitioner No.3), the only son of Abhiram Behera (Petitioner No.1) as per Hindu Rites and Customs. At the time of marriage, pursuant to the demand of her husband and his family members, the parents of the Informant had given Rs.1,50,000.00 along with gold and silver ornaments and also house hold articles, but after one month of their marriage, the Informant was subjected to torture mentally and physically by the in-laws. It is further alleged that sometimes her husband and his family members threatened her to do away with her life. The husband also told her to have love with another lady before their marriage. On 9/9/2022 the Informant was bitten mercilessly by her husband and in-laws and driven out from her in-law's house and threatened to take Rs.2,00,000.00 cash towards dowry.