SHAHJAN MEHBOOB SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant Shahjan Mehboob Shaikh seek his release on bail, pursuant to filing of charge-sheet in connection with C.R.No. 565 of 2019 registered with Daund Police Station, the applicant came to be arrested.

(2.) The complaint is lodged by one Chhaya Thorat, who has stated that she was residing at Daund with her son Om and engaged in labour work. She was married to one Raju 15 years ago, but since he was found to be addicted to liquor, separated from him. She met the present applicant, who is a rickshaw driver and for last 10 years she was residing with him, depicting to be his wife. On the date of incident i.e. on 11/11/2019, a verbal spat ensued in her house between the deceased and the applicant and she sustained burn injures which she attribute to the applicant.

(3.) The learned counsel for the applicant has taken me through the charge-sheet. The charge-sheet contain the statement of deceased Chhaya recorded on 12/11/2019 where she alleged that it is the applicant who poured kerosene on her person by withdrawing it from stove and then set her on fire. The charge- sheet also contain the statement of Om, aged 12 years recorded on 18/12/2019. He has stated that on 11/11/2019, at around 6 to 7.00 pm, a verbal altercation took place between his mother and the applicant, on account of issue of rent and the applicant left for his house located in Goa Galli, Daund. He state that at around 11.00 p.m., when he and his mother were alone in their house, his mother poured kerosene from the plastic bottle on her body and set herself on fire. He kept on screaming to prevent his mother, but she paid no attention. He then, made a phone call to Shahjan Shaikh and he arrived at the spot in his rickshaw and took his mother to the hospital.