GIRIJA KOUL Vs. STATE

JUDGEMENT

(1.) Grant of concession of bail in favour of the petitioner has been declined by the trial Court as a result thereof instant petition under Section 498 Cr.P.C. Objections in detail stand filed by the respondents.

(2.) In connection with case registered as F.I.R No.106 of 2010 dated 25th of April, 2010 at police station, Domana, three accused including the petitioner were arrested for having committed offences punishable under Sections 302 and 498A of Ranbir Penal Code (hereinafter referred to as R.P.C.) trial as against the accused is in progress.

(3.) Basically, one of the accused Raj Kumar was married to deceased Sunita. Said Raj Kumar, his mother Raj Rani and sister Girija "allegedly were subjecting said Sunita (deceased) to harassment and were coercing her to get dowry. Having failed to meet the demands, is alleged to have been subjected to such ill treatment, wherein accused Raj Rani, mother-in-law, is said to have sprinkled kerosene oil upon Sunita (deceased), whereas Girija is said to have lit the match stick and set her on fire, as a result thereof, deceased is alleged to have succumbed to burn injuries.