Orissa High Court
Rajesh Kumar Jena vs State Of Odisha .... Opp. Party on 31 March, 2023
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 1383 of 2023
Rajesh Kumar Jena .... Petitioner
Mr. U.C. Mishra, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. S. Patra, ASC
Mr. S. Swain, Adv for the Informant
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 31.03.2023
03. 1. Heard learned counsel for the Petitioner and the State.
2. By means of this application, the Petitioner seeks grant of anticipatory bail Under Section. 438 of Cr.P.C. in apprehension of arrest for his alleged involvement in the offences under Sections 507/354-D/506/509/34 of IPC corresponding to C.T Case No. 1049 of 2022 arising out of Soro P.S Case No. 490 of 2022 pending in the file of learned J.M.F.C., Soro.
3. There is material against the Petitioner implicating him in the offence alleged U/s. 507/354-D/506/509/34 of IPC. The allegations are grievous and heinous in nature.
4. The submission of learned counsel for the Petitioner is that the victim being 24 years old is aware of the consequences has no relevance on the face of the nature of allegations appearing in this // 2 // FIR as well as Statement of the victim recorded U/s. 164 Cr.P.C. The crocks of the matter that disturbs the whole relationship between the informant and the Petitioner is with regard to the conduct of the Petitioner who having taken the photographs of the Informant of some intimate situation and threatened to made it viral. There is also allegations that the Petitioner threatened the Informant insisting her to enter into the marital tie under any circumstance even to the extent of taking steps for committing suicide. There are several other allegations which in ordinary course of nature in portion of little reasonableness would never agree to submit to the conduct of the Petitioner.
5. Keeping in view the submission of the parties, the nature of allegations as emerged from the materials on record, the circumstances appearing, the seriousness and gravity of the offences, this court is not inclined to grant anticipatory bail to the Petitioner. Accordingly the prayer for bail stands rejected and the ABLAPL is dismissed.
(Chittaranjan Dash) Judge B.K Sahoo Page 2 of 2