CHITTARANJAN PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is a successive bail application U/S.439 of Cr.P.C. by the Petitioner for grant of bail in connection with Bidanasi P.S. Case No. 230 of 2023 corresponding to G.R. Case No. 677 of 2023 pending in the Court of learned J.M.F.C.-III(Cog. Taking), Cuttack for commission of offences punishable Under Ss. 498-A/304-B/306/406/34 of IPC read with Sec. 4 of D.P. Act, but subsequently being charge sheeted for offence U/Ss. 498-A/304-B/306/406/34 of IPC read with Sec. 4 of D.P. Act on the allegation of committing dowry death and abetment of suicide of his wife by subjecting her to torture and cruelty for demand of more dowry.

(3.) At the outset, Mr.Arun Kumar Das(1), learned counsel for the petitioner informs the Court that no bail application of the petitioner is pending before any other forum except this one.