DHIRA ALIAS DHIRENDRA ROUT Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. Devashis Panda, learned counsel appearing for the petitioner and Mr. Arupananda Das, learned Addl. Government Advocate appearing for the State.

(2.) The petitioner moved an application for bail before the learned trial Judge which was rejected on 18.05.2017.

(3.) The prosecution case as per the first information report submitted by Dibakar Jena before Inspector in charge of Badambadi Police Station is that the accused Jaya Nayak of Khutuni deceitfully induced his daughter (hereafter 'the victim') who was aged about seventeen years by pretending love with her and kept physical relationship with her. It is the further prosecution case that the said accused and his friends committed rape on the victim, recorded it on the video and accused Jaya Nayak showed the video recording to the informant three days prior to the lodging of the F.I.R. and threatened the son-in-law of the informant namely Anu Samal to withdraw the previous case from police station or else to viral the video and commit similar offence with the elder daughter of the informant. It is the further prosecution case that since four months, the victim was kidnapped by accused Jaya Naik and her whereabouts is not known to the informant.