GANNU DAS SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD. The applicants have preferred this application under Section 439 of Cr. P. C. for grant of regular bail as they have been arrested in connection with Crime No. 87/2008 registered in the Police Station Pulgaon, Distt. Durg for commission of offence under Section 306/34 of the IPC.

(2.) CASE of the prosecution, in brief, is that deceased Pushpa was married with applicant No. 1 one year prior to 13. 2. 2008 when she committed suicide by setting her ablaze after pouring kerosene while residing in her matrimonial home. She was admitted in the hospital where she made dying declaration before her parents that the applicant No. 1 used to beat her after consuming liquor and on the date of incident also he abused and beat her.

(3.) SO far as the bail application of applicant No. 1 is concerned, learned counsel for the applicant submits that he does not want to press his application.