SOMNATH SIDRAM MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the State.

(2.) The applicant seeks bail in Crime No.224 of 2022 registered with Bembli Police Station, District Osmanabad for the offence punishable under Ss. 302, 323 r/w 34 of the Indian Penal Code .

(3.) Learned counsel for the applicant would submit that false allegations have been levelled against the applicant that he ignited the match box and set the deceased to fire. In fact, at the time of the incident, the victim was residing at Village Ashta Kasar where the applicant was serving. However, the applicant was at Village Bembli. The victim came there and started quarreling with the applicant. In the quarrel, she poured kerosene on her person and ablazed herself. The applicant tried to extinguish the fire and while extinguishing the fire, he has also sustained injuries. However, the story was developed that the applicant, his sister and brother-in-law slapped her, poured kerosene on her person and the applicant set her on fire. When she was admitted, she was not in a position to give the statement and the doctor has also endorsed to that effect. On the next day, the doctor gave an endorsement that the victim was in a position to give the statement. It was a incorrect endorsement. The statement as to the cause of death of the deceased does not bear the thumb impression as her thumb was burnt. In this situation, the toe impression was possible to be taken, but that was not done. He would submit that one of her relative is serving in police department and he has managed this all. On the contrary, when he admitted the victim, he himself has given the information to the Bembli Police Station that she burn by pouring kerosene on her person. He would submit that the applicant has played no role in the crime. Hence, he may be granted bail.