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Judgment
18 paragraphs · 256 wordsB.P. Routray, J
This is an application under Sec.439 Cr.P.C. for bail and
 the offences alleged are under Secs.498-A/302/34, I.P.C. and Sec.4 of the
 D.P. Act.
Heard Mr.D.K. Sahoo, learned counsel for the petitioner, Mr. Mohanty, learned A.S.C. for the State-opposite party and Mr.G. Singh, Â learned
counsel for the informant.
It is submitted by learned counsel for the petitioner that the petitioner is inside custody since 12.8.2020 and in the meantime  investigation has been
completed. It is further submitted that the deceased committed suicide by locking herself in the bathroom which the petitioner himself has written at
column-9 of the inquest report.
Mr. Mohanty, learned A.S.C. for the State-opposite party upon perusal of the C.D. submits that though there are allegations of torture against the
petitioner on the deceased, but no direct material is  there against him regarding the cause of death of the deceased.
Mr. Singh, learned counsel for the informant submits that he has no objection for release of the petitioner on bail.
After hearing all the parties and considering the statement of the witnesses as well as the surrounding circumstances of death of the deceased, it is
directed to release the petitioner on bail in connection with Marsaghai P.S.CaseNo.190/2020correspondingtoG.R.Case No.1098/2020 on such terms
and conditions to be fixed by the learned  S.D.J.M., Kendrapara as he deems just and proper.
BLAPL is accordingly disposed of.
Copy of this order be uploaded in the High Court’s official  website as per Court’s Notice No.4798, dated 15th April, 2021.
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