MOHD. AZAD Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS is an application seeking anticipatory bail by the Petitioner invoking the jurisdiction of this Court under Section 438, Code of Criminal Procedure.

(2.) THE sum and substance of the allegation made against the Petitioner is that he kidnapped the victim with a view to compelling her to marry him against her will.

(3.) THE learned Advocate Shri B.S. Mishra is representing the Petitioner in this Case, One Miss, Sabitri Ratho is appearing for the informant whereas the learned Addl. Standing Counsel Sri Satyabrata Pradhan is representing for the State.