PANCHANANA KARJEE Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner is an accused in connection with Ramagiri P.S. Case No.42 of 2023 corresponding to G.R. Case No.49 of 2023 for the offences under Ss. 376/506 of the IPC pending in the Court of learned Assistant Sessions Judge, R. Udayagiri.

(2.) The allegation as per the F.I.R. is that on 26. 09.2023 at about 8.00 A.M., the present petitioner, who happens to be the husband of the one Anganwadi Helper, came to the Angawadi Centre of village Kamaladiha and told the victim, who is the Anganwadi Worker that he will cook for the Anganwadi Kendra in place of his wife. By saying this, he had forcibly entered into the Anganwadi Kendra and caught hold of the mouth of the victim and committed rape on her. He also threatened her not to disclose the matter to anybody or he will again commit rape on her in future. Thereafter, the victim told the matter to her husband and with the help of the villagers, they convened a meeting. But in the said meeting, the accused did not agree for which the victim informant was compelled to intimate the matter before the Ramgiri Police Station and the F.I.R. was registered.

(3.) In this case, investigation has already been completed and charge sheet has also laid down on 18/11/2023. The statement of the victim was recorded under Sec. 164 of Cr.P.C. She inter alia stated that the petitioner has committed forcibly sexual intercourse with her and she has struggled to escape from the clutches of the. The F.I.R. was lodged two days after the alleged incident.