TARANISEN PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS writ application has been filed by Taranisen Pradhan complaining that his daughter Dipanjali Gadatia and his grand -son Suvam Jyoti Gadatia, who were last seen with Prasanna Kumar Gadatia, opposite party No.5 on 28.12.2003 and are untraceable till date. The marriage of the petitioners daughter -Dipanjali was solemnized with Prasanna Kumar Gadatia on 26.6.2002. Thereafter, troubles started on the allegation that the daughter of the petitioner was tortured. Ultimately, on 28.12.2003 at about 8.30 A.M. Prasanna left the house of the petitioner along with his wife Dipanjali and his son -Suvam Jyoti to his native place. Thereafter, they are not traceable and as such, an F.I.R. was lodged. Ultimately, a criminal case was initiated against Prasanna and as an accused he faced trial under Sections 364, 365, 328, 307, I.P.C. on the allegation that he had abducted Depanjali and her minor son. During trial the petitioner was examined as a witness and deposed against O.P.5.

(3.) This has ultimately resulted in the conviction of Prasanna under Section 364 I.P.C. and he was found not guilty under Section 365, 328 and 307 I.P.C. Prasanna has been convicted to undergo R.I. for seven years and to pay a fine of Rs.5,000/ - in default, R.I. for another six months under Section 364 I.P.C.