BADAL BARIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS is an application under Section 438 of the Code of Criminal procedure for grant of anticipatory bail to the petitioner.

(2.) AN information was lodged by one bidyadhar Barik in the Korai Police Station on 19/6/2007, inter alia, stating that the daughter of the informant got married to the petitioner in the year 2003 as per the hindu Rites and Customs. At the time of marriage, the informant gave the couple a sum of Rs. 20,000 in cash, gold ornaments and some household articles. But that was not in compliance with the demand of groom's family. A son was born out of the wedlock. After the birth of the child, the daughter of the informant suffered from t. B. She was left in the informant's house and the informant was getting her treated and giving her medicine as advised by the doctor. On 18. 6. 2007, the daughter of the informant while ill, expired.

(3.) THE informant in the F. I. R. made a prayer to the Officer-in-charge of the Police station to hand over the dead body of his daughter to him for cremation. No doubt, the informant has stated that after marriage, the in-laws' family were ill-treating her daughter. However, there is no allegation of demand for any dowry or torture on account of demand of dowry. It is the admitted case of the informant that his daughter expired while suffering from T. B.