K.H. RAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is arrayed as the sole accused in Crime No.82/2016 for the offences under Sections 504, 436, 307 of IPC.

(2.) It is the allegation that the petitioner is none other than the father of the complainant -Manoj. The petitioner has two wives and the complainant is the first wife's son. It appears after the petitioner has taken the second wife, the dispute started between the first wife and her children with the petitioner. In this context it is alleged on 24.3.2016 at about 8.30 p.m., the petitioner went to the house of the complainant and started abusing his first wife and also the complainant with filthy language. It appears some verbal altercation also took place between the two. At this stage the petitioner alleged to have poured kerosene and lit fire to the house of the complainant but no damage has been caused to anybody.

(3.) Looking to the above said circumstance, considering the family dispute between the parties and the petitioner has already been arrested and interrogation has already been done and he is in judicial custody, I am of the opinion the petitioner is entitled to be enlarged on bail as the offences are not punishable either with death or imprisonment for life.