ALTAB YUSUF KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Mundargi for the Petitioner and Mr. Mirza, APP, for the Respondent/State.

(2.) THIS application is preferred by the petitioner for bail is accused of murder of his wife. The allegation against petitioner is that, on 8/4/96 in the night when wife of petitioner returned from the Bar where she was working as dancer, came drunk and there was quarrel between the deceased and the petitioner over drinking of liquor by the deceased and thereafter in the morning petitioner poured kerosene on her person and set her on fire by match stick, later on the petitioner poured water and covered her with chaddar and tried to extinguish the fire.

(3.) THE petitioner was hospitalised for his own burn injuries on hands up to 27.4.96. After his discharge from the hospital he was arrested by the police for the aforesaid offence. His previous two applications made before Sessions Court, one before the investigation was completed and another thereafter, were rejected. The last rejection order is dated 27th June, 1996.