MANAGOBINDA KISHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned counsel for the State.

(2.) THIS is an application under Section 438 Cr. P. C. for grant of anticipatory bail to the petitioner.

(3.) CONSIDERED the materials available on record. An FIR was lodged by one Nirupama kissan on 9. 4. 2007, inter alia, alleging that the petitioner on the assurance of marriage, kept physical relationship with her on account of which, she conceived. But subsequently the petitioner went back from his promise. The FIR has been registered for commission of an offence under Sections 493/506 IPC.