MINAPPA Vs. STATE

JUDGEMENT

(1.) THIS petition is filed under Section 439 of Cr. P.C. seeking bail in Crime No. 398/2013 of University Police Station, Gulbarga. Petitioner along with his family members has been charge sheeted for the offences punishable under Sections 498(A), 304(B), 302 r/w. Section 34 of IPC.

(2.) THE allegation of the prosecution is that the marriage of the accused and the deceased was performed six months prior to the date of the incident. She was unhappy about the petitioner since his left hand was short. In this regard, she used to quarrel with him and in -laws of the deceased. Accused Nos. 2 to 4/in -laws used to threaten the deceased and torture her since she was bothering her husband. Petitioner, while others were not in the house, poured kerosene on the deceased and set fire on her.

(3.) SRI S.S. Aspalli, learned High Court Government Pleader appearing for the respondent -State submits that on observing smoke coming from the house of the petitioner, CWs. 12 to 16 -neighbors went near the house and broke opened the door which was locked from inside. On seeing the neighbors, petitioner herein who was inside the house fled away from the spot and when they saw the deceased, she was already dead on the spot.