Karnataka High Court
Ruhulla vs The State Of Karnataka on 13 January, 2012
Author: Subhash B.Adi
Bench: Subhash B.Adi
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 13T™ DAY OF JANUARY 2012. BEFORE THE HON'BLE MR.J USTICE SUBHASH B ADI' a | BETWEEN: Ruhulla S/o Late Rahamathulla Aged about 32 years : Residing at NO.12-1-505- 28- A." C/o Mahaboobi W/o Late Mohammed Fakruddir m Extension Mohalla ee Ramanagara Town." Pe .. PETITIONER (By Sri.M.Parthasarathy, Ady.) , AND: The State of Karnataka Rep. By Ramanagara Towri Police. .. RESPONDENT (By Sri.Raja Subramanya Bhat, HCGP) '.. This Criminal Petition is filed under Section 439 Cr.P.C. praying "to enlarge: the petitioner on bail in Cr.No.14/11. of Ramanagara ~' Town P. S., Ramanagara, for the offences piu, /s. 498(A), 323, 504 of IPC. This petition coming on for orders this day. the Court _tade the followi ng: as ORDER
Petitioner is accused No.1. He has been chargesheeted by Ramanagara Town Police, Ramanagara, id "Crime No.14/2011 for the offences punishable under Sections 498°, 323 and 504 0f IPC. | |
2. The deceased is the wife of the petitioners. She dice :
due to the burn injuries. No "doubt in the first dying declaration, she has only 'sta'ed, that there was altercation between herself and her husband - accused No.1] and she poured kerosene and sét herself ablaze However, in her second dying declaration, she has categorically stated that her husband poured keresene 'on her and set her on fire and this statement has been' recorded. in the presence of the Doctor.
When there is: direct eyidence against the petitioner, I find 'that, it is nota fit casé for grant of bail.
~ Accordingly, the petition fails and same is dismissed.
sma: