MOHD AZHAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE applicant has preferred this application for grant of bail as he is arrested in connection with Crime No.407/2010, registered in Police Station Mohan Nagar, District Durg for the offence punishable under Section 306 of the Indian Penal Code.

(2.) CASE of the prosecution, in brief is that deceased Smt. Manju Sahu, W/o. Santosh Sahu was residing as a keep of the applicant and the applicant frequently used to harass and beat the deceased for selling household articles and also for talking to others. Because of the continuous harassment and illtreatment meted out by the applicant, she set herself on fire on 3O.08.201O at about 22.30 hours in the presence of the applicant. She was immediately. admitted in the hospital, where she died on 04.09.2010 at about 3.30 a.m. Offence was registered by Smt. Neelu Sahu, sister of the deceased on 04.10.2010.