MRINAL MALLICK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. Himansu Sekhar Mishra, learned counsel appearing for the petitioner and Mr. Prem Kumar Patnaik, learned Addl.Govt. Advocate appearing for the State.

(2.) This is an application under section 438 of Cr.P.C. for grant of anticipatory bail to the petitioner in connection with Rourkela Plantsite P.S. Case No.259 of 2015 corresponding to G.R. Case No. 2091 of 2015 pending before the Court of learned S.D.J.M., Panposh for alleged commission of offences under sections 498-A and 306 of the Indian Penal Code.

(3.) Learned counsel for the petitioner submitted that the petitioner has been charge sheeted under sections 498-A/306 of the Indian Penal Code. The marriage of the petitioner with the deceased Puja Mallick was solemnized on 02.08.2010 and they were blessed with a son and a daughter. On 07.09.2015 the deceased committed suicide due to matrimonial dispute by pouring kerosene on her body bolting the door of a room from inside in her father's house. It is contended that the petitioner was residing separately from the deceased at the time of occurrence on account of their dissension and there is no clinching material to show that the petitioner abetted the commission of suicide of the deceased and therefore, the bail application may be favourably considered.