TRILOCHAN ROUT Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. Sangram Ku. Das, learned counsel for the petitioner and learned counsel for the State and Mr. Alok Samantaray, learned counsel for the opposite parties Nos. 2 to 4.

(2.) The petitioner Trilochan Rout who is the informant in Khurda Mahila P.S. Case No.111 of 2006 which corresponds to Criminal Trial No.14/89 of 2007 pending in the Court of learned Adhoc Addl. Sessions Judge, Fast Track Court No.III, Bhubaneswar, has filed the revision petition challenging the impugned order dated 30.03.2011 passed by the learned Trial Court in rejecting the petition filed by the prosecution under section 319 of Crimial P.C. to implead Reba Martha (opposite party No.2), Smt. Nirupama Sundar Ray (opposite party No.3) and Golakh Martha (opposite party No.4) as accused who are the mother-in-law, sister-in-law and father-in-law of the deceased Ranjita Martha respectively.

(3.) It appears that on the First Information Report submitted by the petitioner on 27.2006 before the Inspector-incharge of Khurda Mahila Police Station, Khurda Mahila P.S. Case No.111 of 2006 was registered under sections 498-A, 302, 304-B read with section 34 of the Indian Penal Code and section 4 of the Dowry Prohibition Act against one Dillip Kumar Martha, who is the husband of the deceased and also against the mother-in-law and sister-in-law of the deceased. After completion of investigation, charge sheet was submitted on 15.02007 under sections 498-A, 304-B of the Indian Penal Code and section 4 of the Dowry Prohibition Act only against the accused Dillip Kumar Martha who faced trial in the Court of learned Adhoc Addl. Sessions Judge, Fast Track Court No.III, Bhubaneswar in Criminal Trial Case No.14/89 of 2007.