BISMIT RANJAN DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is the second application of the petitioner under Sec. 439 Cr.P.C. in connection with Khantapada P.S. Case No.200 of 2023 corresponding to C.T. Case No.623 of 2023 of the Court of the learned J.M.F.C. (R), Balasore where trial has started in the Court of the learned Asst. Sessions Judge (Special Track Court), Balasore in S.T. No.99/547 of 2023 under Ss. 498-A, 306 of IPC and Sec. -4 of the D.P. Act.

(2.) The prayer for bail of the petitioner has thereafter been rejected on 17/1/2024 by the learned Asst. Sessions Judge (Special Track Court), Balasore.

(3.) The prosecution allegation in brief is that the marriage of the petitioner and deceased had been solemnized about 12 years back and was a love marriage. The petitioner was unemployed and was insisting that the deceased would bring Rs.20.00 lakhs from her father. As the demand could not be complied with, the petitioner and his family members were ill-treating and torturing the victim physically and mentally. Two days before the occurrence, the informant learnt that the deceased had been tortured and beaten by the petitioner. The deceased was working as Anganwadi worker and on 8/9/2023 her dead body was found hanging in the Anganwadi Centre and after being informed, the petitioner took her to hospital where she was declared dead. Chargesheet has been filed only against the petitioner.