BABAJI DASH Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) LEARNED counsel for the petitioner files certified copies of the depositions of P.Ws. 1 to 6 in Court today, which be kept on record.

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

(3.) THE brief facts of the case is that the informant -opposite party No. 2 lodged a written report before the I.I.C., Tirtol Police Station, Jagatsinghpur, which was registered as Tirtol P.S. Case No. 07 of 2012, under Sections 498 -A/302/34 IPC, alleging therein that her daughter married the son of the present petitioner ten years back, as per Hindu rites and customs. It was alleged that after marriage, the husband and the father -in -law (petitioner) harassed his daughter and assaulted her. It was further alleged that on 06.01.2012, his son -in -law called him to their house and he found that the accused persons are burning his daughter by pouring kerosene on her, seeing which, he became unconscious. It was further alleged that the police took her daughter to the local hospital and as her condition became serious, she was shifted to the SCB Medical College and Hospital, Cuttack, where she died.