BHUPENDRA SINGH THAKUR Vs. STATE OF M P

JUDGEMENT

(1.) This is first application under Section 439 of Cr.P.C. for grant of bail filed on behalf of applicant-Bhupendra Singh Thakur who is in custody in connection with Crime No. 122/2020 registered at Police Station Bhangarh, District Sagar (MP) for offence punishable under Sections 498-A and 304-B of the Indian Penal Code.

(2.) The applicant is the husband of the deceased Ruchi Thakur. As per the prosecution case, the deceased died at the deceased due to burn injuries sustained by her. The deceased died at her matrimonial house within two years of her marriage with the applicant. It is alleged that the applicant poured the kerosene on the deceased and set the fire.

(3.) Learned counsel for the applicant submits that he is innocent. While preparing tea, the saree of the deceased caught fire. She was immediately taken to the hospital by the applicant where she has given dying declaration in which it was stated she has no complaint against anyone. It is further submitted that due to COVID - 19 pandemic situation the trial would take considerable time, hence, the applicant may be released on bail.