AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 214 wordsV.K. Agrawal, J.—Crime No. 77/96 for offences punishable u/Secs 498A and 302 of IPC has been registered against the accused/applicants and co-accused by P.S. Dharsiwa, Distt. Raipur.
The accused/applicants are the parent-in-laws of deceased Bhagwati. Bhagwati died of burn injuries. It is alleged that there was demand of dowry, etc., prior to the incident and there was a Mahasabha called by the deceased. There was a dispute between the deceased and her husband regarding calling of that Mahasabha. During that quarrel, the deceased poured kerosene oil on her person and her husband lit a match-stick and put her on fire.
Learned Counsel for applicants has urged that the applicants did not partake in the incident of burning of deceased Bhagwati and therefore, cannot be held responsible for her death.
Considering the facts and circumstances of the case and also in view of the age of the accused /applicants, the petition for bail is allowed and it is directed that, the accused/applicants be released on bail on each of them furnishing personal bond in the sum of Rs. 10,000/- (Rupees ten thousand only) with one surety in the like amount to the satisfaction of CJM, Raipur, for their attending each hearing in the trial, till its final disposal.
C.C. as per rules.