@JUDGMENTTAG-ORDER
Shiv Narayan Dhingra, J.@mdashThis bail application u/s 439 Cr.P.C has been made by the petitioner for grant of bail. The accused/applicant is
facing trial u/s 302/307/452 read with Section 34 of Indian Penal Code. The allegations against the accused/petitioner are that on 20th July, 2007,
the accused along with other co-accused persons came to the house of complainant Shanti Devi who was sitting at the door of her house with her
sister Kamla Devi (since deceased). This gang of accused persons was having kerosene oil in a bottle, danda on which a cloth was wrapped. As
per allegations this accused along with other accused persons caught hold of the deceased Kamla Devi and kerosene oil was poured on her and
she was set on fire. When daughters of deceased tried to save them, they were threatened that they would also be burnt if they would not come
forward. In the meantime, crowd gathered there and the accused persons ran away from the spot. Of the two persons who were set on fire, one
died and the other is complainant who had also received burn injuries. The testimony of eye witness has been recorded and the eye witness has
supported the prosecution case and shown the involvement of the accused in murder of deceased and attempt to murder to complainant. The
testimony of other witnesses is going on before the trial court. Looking at the seriousness of the offence and gruesome manner in which the two
women were sought to be burnt and one of them actually burnt and died, I consider that the petitioner/accused is not entitled for bail. The
application for bail is hereby dismissed.
