BIJAY KUMAR MURMU 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 Jharpokharia P.S. Case No.12 of 2024 corresponding to C.T. Case No.58 of 2024 for the offences under Sec. s-417/457/323/354/354-A/506 IPC pending in the Court of the learned J.M.F.C.-1 (Cog. Taking), Baripada, Mayurbhanj.

(3.) The allegation against the petitioner is that one Laxmi Mahali resident of Silphodi, District- Mayurbhanj lodged a written report at Jharpokharia P.S. alleging that on 13/1/2024 at 11 PM, while she was taking rest in her house, the petitioner entered into her house and tried to rape her. The petitioner threatened her and demanded money otherwise he will kill her family members. The informant further alleged that prior to this incident, the petitioner was visiting her house on promise to marry her, and had sexual intercourse with her. The petitioner did not marry the victim, therefore, the F.I.R. was lodged.