MADHUKAR MADHAVRAO KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned advocate for the applicants and the learned A.P.P. for the State.

(2.) THE applicants are seeking anticipatory bail in C.R.No.152 of 2007 of Karad City Police Station. The said case is mainly under Sections 498-A and 304-B of IPC.

(3.) HOWEVER , in the present case, it is seen that after Rajashree was admitted in the hospital, two dying declarations came to be recorded, one by the Naib Tahsildar and the other by the police. In both the dying declarations, Rajashree has stated that while cooking, she accidently caught fire. She has also stated in the dying declarations that she has no complaints against anyone. Moreover, in the present case, it is seen that FIR has been lodged after a delay of about ten days. In this view of the matter, I am inclined to grant anticipatory bail to the applicants.