Orissa High Court
Jhasaketan Bag vs State Of Odisha ........ Opp. Party on 2 July, 2020
Author: S.K. Panigrahi
Bench: S.K. Panigrahi
HIGH COURT OF ORISSA
BLAPL No.4158 of 2020
Jhasaketan Bag ........ Petitioner
Versus
State of Odisha ........ Opp. Party
02. 02.07.2020 In view of extraordinary situation arose out of COVID-19, the
matter is taken up through Video Conferencing.
Heard learned counsel for the petitioner and learned counsel
for the State.
The petitioner is an accused in connection with C.T. Case No.72
of 2019 in the file of learned District & Sessions Judge, Bargarh initially
registered under Sections 498-A/323/304-B/34, I.P.C. read with Section 4
of the D.P. Act. After completion of investigation, charge-sheeted under
Sections 498-A/323/304-B/306/34, I.P.C. read with Section 4 of the D.P.
Act.
It is alleged that on 24.03.2019 an F.I.R. lodged by the
complainant alleging therein that his deceased sister married to the
accused as per Hindu Caste and Customs about nine years back from the
date of lodging of F.I.R. She blessed with two children. It is further alleged
that on the date of the reporting at about 4.30 P.M. in the afternoon, he
received information about the death of the victim whereafter, he and
other relations went to the village of the in-laws of the deceased and
found the latter lying dead on a cot. He further alleged that the accused
husband and other in-laws named in the F.I.R. have allegedly killed her
2
as she was being regularly subjected to physical and mental torture. On
the lodging of the report at Bheden P.S., the accused petitioner was
arrested and produced before the court below on 02.04.2019.
Learned counsel for the petitioner submits that she committed
suicide by consuming poison. The petitioner has been falsely implicated
in the case.
Perused the F.I.R. and other materials available on record.
Considering the submissions made and the nature and gravity of
the offence, I am not inclined to grant the benefit of bail to the petitioner.
Accordingly, the bail application stands rejected.
The Bail Application is accordingly disposed of.
As Lock-down period is continuing for COVID-19, learned
counsel for the petitioner may utilize the soft copy of this order available
in the High Court's website or print out thereof at par with certified
copies in the manner prescribed, vide Court's Notice No.4587, dated
25.03.2020.
...........................
S.K. Panigrahi, J.
JB