DEVASIA ALIAS SHAJEE Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who is the accused in Crime No.177/2006 of Kelakam Police Station for offences punishable under Sections 498-A, 306 and 201 IPC, seeks anticipatory bail.

(2.) The learned Public Prosecutor opposed the application.

(3.) The marriage between the petitioner and his deceased wife took place 15 years ago and two children have been born in that wedlock. On 4.12.2006, the petitioner's wife, Mini, drenched herself in kerosene and set herself ablaze in an attempt to commit suicide. She sustained third degree burn injuries to which she succumbed on 9.12.2007. The occurrence took place in the matrimonial home.