(1.) Heard learned counsel for the applicant and learned A.G.A.
(2.) Submission of the counsel for the applicant is that the applicant is the husband of the deceased and the incident is said to have taken place on 14.11.2014 while the F.I.R. of the case was lodged on 5.12.2014. Further submission is that actually the deceased has died as a result of accidental burn because the kerosene oil lamp had fallen down upon her. It was also submitted that deceased was rushed to the hospital by the family members immediately after the occurrence, and it was the brother of the applicant, who got her admitted in the hospital. Further submission is that she struggled for life for a few days but ultimately she succumbed to the burn injuries. It has been further submitted that before her death her statement (dying declaration) was recorded in which she had also stated that at the time of the incident, the applicant was not present in the house and she caught fire because of falling of kerosene oil lamp accidentally upon her and when she raised hue and cry, her husband and other neighbours rushed to quench the fire. Submission is that as the fact of accidental fire was known to the parents to the deceased also that is why they did not lodge any complaint against the applicant at that time and it was only after due deliberation and confabulation that this false case has been lodged against the applicant. Much emphasis was laid by the counsel on the period of detention and it has been pointed out that the applicant has already spent more than one and half years in jail and he is languishing behind the bars since 18.12.2014 having no criminal history and that in the wake of heavy pendency of cases in the Court, there is no likelihood of any early conclusion of trial. Several other submissions in order to demonstrate the falsity of the allegations made against the applicant have also been placed forth before the Court. The circumstances which, according to the counsel, led to the false implication of the accused have also been touched upon at length. It has been assured on behalf of the applicant that he is ready to cooperate with the process of law and shall faithfully make himself available before the court whenever required.
(3.) Learned A.G.A. opposed the prayer for bail.