HEMEN HIRA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. K. Azad, learned counsel for the petitioner and Ms. S. Begum, learned Additional Public Prosecutor, Assam for the State.

(2.) This application under Section 439 CrPC has been filed by the petitioner, namely, Hemen Hira, seeking bail in connection with Kamalpur Police Station Case No. 64/2020 registered under Section 304 (B) IPC, wherein he was arrested on 23.03.2020 and since then he is in custody.

(3.) As per the FIR of the case lodged by the brother of the victim that the petitioner and the sister of the informant got married on 23.04.2014 and they have a minor daughter of 5 years old. In the FIR of the case, it is alleged that the petitioner in the night of 22.03.2020 around 02:00 pm physically assaulted the victim, poured Kerosene on her person and set fire on her as she failed to provide him the demanded money and tried to give the colour of death of his sister as suicide and that later the victim died in the hospital.