BIKRAM BAG Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement.

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) In this CRLMP the petitioner being aggrieved by the investigation of the Police, has sought for further investigation in connection with Titilagarh P.S.Case No.309 dtd. 12/9/2021 corresponding to G.R.Case No.386 of 2021 under Ss. 498-A/304-B/302 of the Indian Penal Code read with Sec. 4 of the Dowry Prohibition Act pending in the Court of learned S.D.J.M., Titilagarh, Bolangir.