Nagaraju @ Raju vs State of Karnataka

A.S. Pachhapure, J.—The Petitioner is the husband of one Kumari the complainant and his marriage had taken place three months earlier to the incident. After the marriage the complainant was with her husband for fifteen days and thereafter they were staying hi the house of one Srinivasa at Bangalore from 28.03.2010. The Petitioner was then working as a lorry driver. On 28.04.2010 at about 9.30 A.M. when she was clearing the floor the accused brought kerosene, poured on her body and set the fire by a matchstick. She cried for help, the Petitioner went outside. Meanwhile the landlord''s wife came there. Later Petitioner also entered the house and extinguished the fire by pouring water. She was admitted to the ho spiral, where she succumbed to toe injuries on 1.05.2010.

The Petitioner submits that he is innocent and has not committed any offence much less the one alleged against him and that, he has been falsely implicated in the crime. It is relevant to note that the compliant lodged by his wife (the deceased) herself after her admission in the hospital. Initially the case was registered for offence u/s 307 of the IPC. The statement of the deceased was taken in the presence of the doctor and prima facie the perusal of the reports reveal the case against the Petitioner for the offence punishable under Sections 498(A), 302(B) IPC., the offences punishable with imprisonment for life or sentence of death. The Petitioner has not made out any exceptional grounds to consider the grant of bail.

It is contended by the learned Counsel that the Petitioner is aged about 24 years and that in case if he is not released on bail the family will be put to injustice. But taking in to consideration the statement of the deceased and also the material on records I am of the opinion that it is not a fit case where the bail could granted.

In the result the petition is dismissed.