KRISHNA GANDHI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 28/5/2022 for the offences punishable under Ss. 294(b), 498(A), 354, 509, 506(i) and 306 r/w 511 of IPC @ 294(b), 498(A), 354, 509, 506(i) and 306 of IPC in crime No.436 of 2022 on the file of the respondent police, seeks bail.

(2.) The occurrence had taken place on 27/5/2022 at about 8.30 p.m. and the First information report was given on 28/5/2022 at about 00.30 hrs by the de-facto complainant, who is the elder brother of the petitioner and the Husband of the deceased.

(3.) The case of the prosecution is that there was a property partition dispute between the petitioner and the de-facto complainant. Regarding the same, the petitioner had used unparliamentary words to the de-facto complainant's wife/deceased. On 27/5/2022, when the petitioner had used filthy languages and criminally intimidated the de-facto complainant's wife, she poured kerosene on herself and committed suicide by self-immolation. Hence, the case.