SUSHANTA PATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the informant and the learned counsel for the State.

(2.) This is an application under Section 438, Cr PC for grant of anticipatory bail to the petitioner.

(3.) Allegation of commission of offence under Sections 498-A/34, IPC read with Section 4 of the DP Act has been made against the petitioner who is the husband of the informant. Such allegation has been made only after a couple of month from the date of marriage. It appears that the petitioner has filed C. S. No. 722 of 2007 before the Court below under Section 9 of the Hindu Marriage Act, for restitution of conjugal rights.