Ananta Digal Vs State Of Odisha

Orissa High Court 29 Feb 2024 Bail Application No. 1096 Of 2024 (2024) 02 OHC CK 0276
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Bail Application No. 1096 Of 2024

Hon'ble Bench

S.S. Mishra, J

Advocates

S.K. Dwibedi, B.K. Ragada

Final Decision

Disposed Of

Acts Referred
  • Code of Criminal Procedure, 1973 - Section 439
  • Indian Penal Code, 1860 - Section 34, 323, 376, 376(2)(n), 394, 494, 498A, 506
  • Dowry Prohibition Act, 1961 - Section 4
  • Protection of Children from Sexual Offences Act, 2012 - Section 6

Judgement Text

Translate:

S.S. Mishra, J

1.  This is an application under Section-439 Cr.P.C.

2. The petitioner is an accused in C.T. Case No.03 of 2024 arising out of Baliguda P.S. Case No.19 of 2024 for the offences under Sections-376(2)

(n)/498-A/323/494/506/34 IPC r/w Section-4 of the D.P. Act r/w Section-6 of the POCSO Act 394/34 IPC pending in the Court of the learned Addl.

Sessions Judge-cum-Special Court under POCSO Act, Phulbani.

3. The allegation against the petitioner is that one Anjali Digal lodged a written report before the IIC, Baliguda Police Station on 13.01.2024 alleging

that the present petitioner was in love relationship with the informant and he assured to marry her. On that pretext committed sexual intercourse with

her several times. They eventually married. After the marriage, the petitioner and the in-laws started physical and mental torture and demanded dowry

from the informant. At the instance of the wife namely the informant, the F.I.R. was registered against the petitioner and the in-laws with the

allegation of offence under Section 376 IPC. The petitioner is in custody since 15.01.2024.

4. The petitioner had approached the learned Addl. Sessions Judge-cum-Special Court under POCSO Act, Phulbani praying for grant of bail. The

learned Court below vide its order dated 18.01.2024 has rejected the bail application of the petitioner. Being aggrieved, the petitioner has filed the

present petition under Section 439 Cr.P.C. praying for enlargement on bail.

5. Learned counsel for the petitioner submits that the plea of bail of the petitioner is not pending before any other Court except the present one.

6. Taking into consideration the period of custody from 15.01.2024, nature of accusation and the circumstances in which the offence alleged to have

been committed, I am inclined to admit the petitioner on bail.

Hence, the petitioner be released on bail by the learned Court in seisin over the matter in the aforesaid case on such terms and conditions as it would

deem just and proper subject to the further condition that he shall cooperate with the investigation and shall not tamper with the evidence in any

manner whatsoever.

Non-cooperation in the investigation and/or violation of the bail conditions shall entail consideration for cancellation of the bail granted to the petitioner.

7. The BLAPL is accordingly disposed of.

………………………………..

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