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Judgment
10 paragraphs · 263 wordsSharad Kumar Gupta, J
This is first bail application under Section 439 of the Cr.P.C. preferred by the applicants before this Court and their no bail application is pending before any other court.
Perused the case diary.
The applicants have been arrested on 27-8-2017 in connection with Crime No. 220/2017 registered in police station Nandghat, Distt. Bemetara (CG) for offence punishable under Sections 307, 302/34 of the IPC.
Prosecution story in brief is that deceased Chameli Bai had gone to Police Out Post Chandnu on 15-8-2017 at about 11 am in semi-burn condition and told that her mother-in-law, father-in-law, brother-in-law (Jeth), sister-in-law (Jethani) poured kerosene and set her on fire. In the dying declaration it is mentioned that her sister-in-law Rukmani poured kerosene on her body and mother-in-law, father-in-law, and Yashwant, brother-in-law set her on fire.
Counsel for the applicant pointed out that the applicant No. 1 is an old lady, two children are also along with her. He also draws my attention towards the statement of father, mother and brother of the deceased recorded in the Court as prosecution witnesses.
On the other hand, Govt. Advocate appearing for the State opposed the bail application.
At this State, the aforesaid circumstances are not helpful to the applicants to grant them bail.
Looking to the facts and circumstances of the case, looking to the seriousness of the alleged offence and also the impact of granting bail on the society, this Court is not inclined to grant bail to the applicants.
Consequently, the MCRC is dismissed.