ARJUNA CHARAN MALLIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) A fairy-tale love story has turned a nightmare. The petitioner who is now a Lecturer in Ravenshaw College and the informant who Dash, Panda is a Lecturer in J.K.B.K. College were classmates. Though they belonged to different castes, love knew no barrier and ultimately they were married. They have three children two daughters aged about 16 and 14 and a son aged about

(2.) In the aforesaid background, apprehending arrest, the husband has filed this application under Sec. 438 of the Code of Criminal Procedure for grant of anticipatory bail. The informant has entered appearance through Advocate and filed an affidavit opposing bail. The eldest daughter, aged about 16 years, has also filed an affidavit pleading on behalf of her father, the petitioner.

(3.) The allegations and counter allegations are murky in nature. According to the Informant, the accused-husband is a drunkard and a debauchee. According to the accused, the wife is a schizophrenic. It is apparent that before initiation of this criminal proceeding, several other criminal proceedings have been started at the instance of the wife.