NAGARAJU @ RAJU S/O LATE RANGAPPA Vs. STATE OF KARNATAKA REPRESENTED BY BIDADI POLICE STATION REPRESENTED BY ITS STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) 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.

(2.) 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 under Section 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.

(3.) IN the result the petition is dismissed.