PRADOSH KUMAR SWAIN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

(2.) This is an application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with G.R. Case No.1562 of 2022 arising out of Markat Nagar P.S. Case No.225 of 2022 pending in the Court of learned J.M.F.C.-I (Cog.), Cuttack, for commission of offences punishable under Ss. 498(A)/294/304(B)/34 of the IPC r/w Sec. 4 of D.P. Act, on the main allegation of committing dowry death of his wife by subjecting her to torture and cruelty for demand of dowry prior to her death.

(3.) In the course of hearing of the bail application, Mr. S.K. Padhi, learned counsel for the petitioner submits that the deceased had committed suicide by taking injection and the petitioner being a Central Govt. Servant had no role in the death of the deceased nor was he involved for demanding dowry or inflicting torture to the deceased.