ANANTA DIGAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application under Sec. -439 Cr.P.C.

(2.) The petitioner is an accused in C.T. Case No.03 of 2024 arising out of Baliguda P.S. Case No.19 of 2024 for the offences under Sec. s-376(2)(n)/498-A/323/494/506/34 IPC r/w Sec. -4 of the D.P. Act r/w Sec. -6 of the POCSO Act 394/34 IPC pending in the Court of the learned Addl. Sessions Judge-cum-Special Court under POCSO Act, Phulbani.

(3.) The allegation against the petitioner is that one Anjali Digal lodged a written report before the IIC, Baliguda Police Station on 13/1/2024 alleging that the present petitioner was in love relationship with the informant and he assured to marry her. On that pretext committed sexual intercourse with her several times. They eventually married. After the marriage, the petitioner and the in-laws started physical and mental torture and demanded dowry from the informant. At the instance of the wife namely the informant, the F.I.R. was registered against the petitioner and the in-laws with the allegation of offence under Sec. 376 IPC. The petitioner is in custody since 15/1/2024.