SARASWATI DHARMAJI BAMBOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Vishwarupe, learned counsel for the applicant and Mr.Patil, learned APP for non-applicant/State.

(2.) The applicant is accused of the offence under Ss. 302, 498-A r/w 34 of the IPC, on the ground that after her second marriage with one Mukesh Dharmaji Bambole, there was ill-treatment to the deceased, on account of which on 25/9/2021 when the deceased was in her matrimonial house, she poured kerosene upon her as a result of which she got burnt. The FIR has been lodged on 26/9/2021, on which date the applicant has been arrested. The victim has passed away on 15/10/2021, the charge-sheet has been filed on 22/12/2021. The earlier application for bail being Criminal Application (BA) No. 421/2022 was dismissed as withdrawn on 4/5/2022 (pg. 208).

(3.) This is a fresh bail application on the ground that the forensic report has been received and indicates a position in favour of the applicant.