THOGORANI ALIAS K DAMAYANTI Vs. STATE OF ORISSA
LAWS(ORI)-2004-7-9
HIGH COURT OF ORISSA
Decided on July 20,2004

THOGORANI ALIAS K.DAMAYANTI Appellant
VERSUS
STATE OF ORISSA Respondents


Referred Judgements :-

PEOPLES UNION FOR CIVIL LIBERTIES (PUCL) V. UNION OF INDIA [REFERRED TO]
M P SHARMA OTHERS VS. SATISH CHANDRA DISTRICT MAGISTRATE DELHI [REFERRED TO]
STATE OF BOMBAY VS. KATHI KALU OGHAD [REFERRED TO]
RAM LAL NARANG OM PRAKASH NARANG VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
X VS. HOSPITAL Z [REFERRED TO]
SHARDA VS. DHARMPAL [REFERRED TO]



Cited Judgements :-

RAJLI VS. KAPOOR SINGH [LAWS(P&H)-2013-12-147] [REFERRED TO]
HARJINDER KAUR VS. STATE OF PUNJAB [LAWS(P&H)-2012-8-86] [REFERRED TO]
STATE OF GUJARAT VS. MOHAN HAMIR GOHIL DALIT AND ORS [LAWS(GJH)-2013-8-105] [REFERRED TO]
NEHRU RAJ S/O LATE RAM PRASAD VS. STATE OF CHHATTISGARH THROUGH PS ARJUNI [LAWS(CHH)-2017-2-47] [REFERRED TO]
SELVI VS. STATE OF KARNATAKA [LAWS(SC)-2010-5-22] [REFERRED TO]
SRI ARUNA KUMAR ALIAS ARUNA PRADHAN VS. RADHIKA PRADHAN [LAWS(ORI)-2009-11-2] [REFERRED TO]
VIVEK BITHLE @ BITTU VS. STATE OF M P [LAWS(MPH)-2013-12-70] [REFERRED TO]
KOKKIRIGADDA DEVARAJ VS. STATE OF A.P. AND ORS. [LAWS(TLNG)-2018-10-67] [REFERRED TO]
AJITKUMAR KUMARSINH BHAGORA VS. STATE OF GUJARAT [LAWS(GJH)-2019-4-93] [REFERRED TO]
MAHESH VS. STATE OF MAHARASHTRA [LAWS(BOM)-2021-2-196] [REFERRED TO]
SEEMA SHARMA VS. AMAR SHARMA [LAWS(MPH)-2006-2-85] [REFERRED TO]
RASHIDA TRIPURA VS. STATE OF TRIPURA [LAWS(TRIP)-2021-9-2] [REFERRED TO]
SANJEEV NANDA VS. STATE OF NCT OF DELHI [LAWS(DLH)-2007-5-179] [REFERRED TO]
ANANDAMAY BAG VS. STATE OF WEST BENGAL [LAWS(CAL)-2007-5-38] [REFERRED TO]
ROHIT SHEKHAR VS. SHRI NARAYAN DUTT TIWARI [LAWS(DLH)-2011-9-273] [REFERRED TO]


JUDGEMENT

M.M.DAS, J. - (1.)Petitioner is the victim lady and the informant in Sessions Case No. 20 of 2002 corresponding to G. R. Case No. 225/2001 pending in the Court of Addl. Sessions Judge, Gajapati, Parlakhemundi. ,
(2.)The matrix of this case, bereft of unnecessary details is that the petitioner lodged an F.I.R. before Parlakhemundi Police Station on 16-7-2001 alleging therein that when she was 14 years of age, the opposite party No. 3 developed relationship with her giving assurance of marriage and cohabitated with her. As a consequence of the same, a female child was born to her who is now aged about two and half years and by the time of lodging the F.I.R. she conceived for the second time through opp. party No. 3. She further alleged in the F.I.R. that the family members of opposite party No. 3 were threatening and forcing her to forbear from such relationship with opposite party No. 3 and at a point of time even offered her Rs. 10,000/- for aborting the child which she conceived through the opposite party No. 3 and also ill treated and tortured her.
(3.)The petitioner has averred in the writ petition that initially the said F.I.R. was registered as RS. Case No. 123/2001 against the opposite party No. 3 and others for commission of offences under Sections 498A/506/34, I.P.C.


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