SATYABRATA NAIK Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The petitioner is an accused in connection with Handapa P.S. Case No.42(5) of 2011 corresponding to C.T.(S) Case No.33 of 2011 for the offences under Sec. s-363/366-A IPC pending in the learned Asst. Sessions Judge, Athamallik, Angul.

(3.) The allegation against the petitioner in the F.I.R. lodged by one Sanjukta Dehuri is that on 4/4/2011 at about 11 AM, the petitioner had kidnapped her daughter namely Kumari Rukmini Dehuri from the village without her knowledge. She searched for her daughter everywhere, but she could not trace her. When the informant rang up to the petitioner, he replied that he is a police officer, so do not disturb him. Thereafter she went to his house and on being asked, his father told that his son and her daughter are not in his house. Finding no way out, she lodged this F.I.R.