NAGARAJU G.V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.1 under section?439?of Crimial P.C. 1973 seeking his release on bail for the alleged offence punishable under Sections 498A, 323, 504 and 307 of Penal Code read with sections?3?and?4?Dowry Prohibition Act, registered by the respondent - police station in Crime No.59/2018.

(2.) I have heard the learned counsel for the petitioner and also learned HCGP for respondent-State.

(3.) The allegations in the complaint are that on 01.03.2018 at 5.00 p.m., the petitioner herein poured the kerosene on the complainant and accused No.2 lit the fire on her body and thereby committed the offence. Based on the statement of the victim/complainant dated 09.03.2018, the police have registered the case in Crime No.59/2018 for the offence punishable under Sections 498A, 323, 504 and 307 of Penal Code read with sections 3 and 4 Dowry Prohibition Act,