SIDDARAJU Vs. STATE

JUDGEMENT

(1.) This is a successive bail petition filed by the petitioner / accused No.1 under Sec. 439 of Cr.P.C. for granting the regular bail in Crime No.105/2020, registered by Nelamangala Rural Police Station and charge-sheeted for the offences punishable under Ss. 114, 498(A) and 302 read with Sec. 34 of IPC and Sec. 4 of Dowry Prohibition Act, in S.C.No.62/2021 on the file of VIII Addl. District and Sessions Judge, Bengaluru Rural District, at Bengaluru.

(2.) Heard the learned counsel for the petitioner and the learned Addl. SPP. for the respondent - State.

(3.) The case of the prosecution is that the case is registered on the statement of the deceased recorded by the police alleging that the marriage of the deceased and the accused was held 03 years back prior to the incident. They are residing at Jakkur Layout. They have no children. The accused was assured by the mother of the complainant that at the time of marriage, they are ready to give a car, but the car was not given to the accused. Therefore, he was demanding the car as per the assurance. He was always quarreling with her, suspecting her character and harassing both physically and mentally. The sister of the accused one Bharati was insisting the accused to got for another marriage. On this background about 03 days back, the accused took her to the marriage of one of their relative and she came back and he picked up quarrel on 13/7/2020 at about 07.30 p.m. They have insisted her to die then only he can marry another woman. Then he poured petrol on her and thrown the match box to lit the fire herself. But she was kept quite. Therefore, the petitioner took the match box himself and lit the fire and caused injury. She raised the alarm. The accused himself poured the water and then the neighbour Rangaswamy came and shifted to the Hospital in 108 Ambulance. The accused with an intention to commit the murder, poured the petrol and lit the fire.