KISHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I have heard learned Counsel for the petitioner as well as learned Public Prosecutor for the State and carefully gone through the impugned order.

(2.) The contention of learned Counsel is that in the dying declaration the deceased has stated that she caught fire while preparing meal. His submission is that even while the deceased was under treatment, she disclosed that she caught fire herself. His next submission is that after 10 years of marriage, the incident has occurred, therefore, it cannot be said that it is a case under Section 498-A or 306 IPC.

(3.) Learned Public Prosecutor opposed the bail application.