SARVESH KUMAR Vs. STATE

JUDGEMENT

(1.) Sarvesh Kumar petitioner has moved this application under Section 439 of the Code of Criminal Procedure for release on bail for the offence under Section 302 Indian Penal Code in FIR 161/90, Police Station Krshan Nagar, Delhi.

(2.) Uma, a resident of village Kasganj. Etah (UP) was married to the petitioner on 16th February. 1990. After her marriage she started residing with the petitioner, her husband at Delhi.

(3.) During the night between 30th April and 1st May, 1990 Smt Uma received burn injuries at the house of the petitioner She was removed to L.N.J. P. Hospital by her father-in-law Harkishan at 2 20 A.M. of 1st May, 1990. She sustained 85 per cent burns and died in the hospital on 3rd May, 1990. After the registration of the case the petitioner hai been arrested and at present is in custody challan has already been filed and the case is pending before I he learned Metropolitan Magistrate.