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Judgment
B. P. Routray, J
This matter is taken up by video conferencing mode.
Heard Mr.Barik, learned counsel for the appellants and Mr. Tripathy, learned Additional Standing Counsel for the State.
This is an appeal under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and the offences alleged are
under Sections 498(A)/304(B)/306/34 of the I.P.C, Section 4 of the D.P.Act and Section 3(1)(r)(s)/(2)(va) of the SC & ST (PoA) Act.
Learned counsel for the State submits that notice has been made sufficient on respondent no.2 through the police.
It is submitted that the appellants are parents-in-law of the deceased and aged about 70 years and 65 years respectively. It is further submitted that
the deceased committed suicide and no specific allegation is there against the present appellants regarding dowry torture.
After hearing learned counsel for the State and considering the statement of the witnesses as well as circumstances of death of the deceased, it is
directed that the appellants be released on bail in Special Case No.110/272 of 2020 arising out of Basta P.S.Case No.221 of 2020 on such terms and
conditions to be fixed by the learned court below in seisin over the matter including the condition that, they shall not dissuade any witness directly or
indirectly by way of inducement, threat or promise acquainted with the facts of the case from disclosing such facts before the court or tamper with the
evidence.
The appeal is 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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