(1.) Heard Mr. D. Kamduk, learned counsel for the applicant. Also heard Mr. T. Ete, learned Additional Public Prosecutor for the State.
(2.) This is a bail application under Sec. 439 of the Cr.P.C., 1973, praying for release of the accused, namely, Shri Toni Lollen, on post arrest bail in connection with the Aalo P.S. Case No. 74/2023 under Ss. 302/120(B)/507/34 IPC, who was arrested on 5/12/2023.
(3.) The case of the prosecution is that on 5/12/2023, at 1700 Hours a written F.I.R. was filed by one Smti Yari Ruchi to the effect that her deceased daughter namely, Ms. Juli Ruchi, aged about 25 (twenty-five) years got married to the accused Shri Toni Lollen in the year 2020 and started living with him and after few months, the accused started torturing her daughter. On 4/12/2023, the elder sister of the deceased Ms. Yapi Ruchi received a phone call from the deceased at around 1730 hours and informed that first wife of the accused had arrived at her residence and forcefully asked the deceased to vacate her residence. Again, at around 1825 hours, the deceased told her elder sister that the accused had verbally warned her to vacate the residence and further the first son of the accused had warned the deceased not to give birth to any male child as it would divide his share in the property. It is also alleged that the first wife of the accused had also called her elder brother, namely, Shri Lidu Ruchi, warning that he must take his sister back from his residence. Further, the deceased made a call to her brother that she has been brutally assaulted and sustained injury in her person. Lastly, at 0100 hours, she received a call from the Police that her daughter has been brought dead at General Hospital, Aalo. Upon reaching there, she found that her daughter's cloth was full of blood with grievous injury marks on upper back, shoulder till abdomen, bruises on right hand, face and neck and the deceased was bleeding from lower abdomen.