PRAKASH KU. BISOI Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State.

(2.) This is an application under Section 439 Cr.P.C. in connection with G.R Case No. 320 of 2014 corresponding to Fatehgarh P.S. Case No. 204 of 2014 pending in the Court of learned J.M.F.C, Khandapara for offence punishable under Section 498A/304B/302/201/34 of I.P.C. read with section 4 of D.P. Act.

(3.) Learned counsel for the petitioner submits that the petitioner has married the deceased long back and out of their wedlock, one daughter and one son were born and they were living happily but for the reasons best known to the deceased, she committed suicide. According to him, the petitioner is not responsible for the suicide committed by the deceased and in view of the fact that two children are suffering without supervision of the petitioner, he may be released on bail with any condition as deemed fit and proper.