ROKODHARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS Criminal Petition is filed under Section 438, Cr.P.C. by the advocate for the petitioner praying that this Hon'ble Court may be pleased to enlarge the petitioner on bail in the event of his arrest in Cr.No.466/ 10 of Hunsur Rural P.S., Mysore, for the offences punishable under Sections 498(A), 506 read with 34 of Indian Penal Code and Sections 3 and 4 of D.P. Act.

(2.) I have heard the learned counsel for the petitioner as well as the learned High Court Government Pleader for the respondent State.

(3.) THE dying declaration was recorded on 15.12.2010 by the Taluka Executive Magistrate. In that dying declaration also she has stated that the kerosene which was lying in the kitchen of her mother-in-law's house and she took that and poured on her body and set fire to herself.