OMAKKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS ranked as accused No.1 and 2 in Cr. No.17/12 are in judicial custody facing charges for the offence punishable under Section 323, 307, 498-A & 504 of IPC. They seek bail.

(2.) STATE has opposed relief sought.

(3.) IT is alleged, not satisfied with what they were doing the petitioner No.1 ­ Omakka poured kerosene from kerosene lamp on Malu in the early hours of 28.01.2012 and set fire. Consequent to such fire Malu suffered injuries and was shifted to hospital by neighbors as also her mother in law. In the hospital her condition deteriorated. Treating it as Medico Legal Case, memo was sent to jurisdictional Police, who reached to spot and recorded her statement.