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Judgment
Barkat Ali Zaidi, J.—A 26 year old married lady having three children died an unnatural death and her father lodged an FIR that she was burnt to death by her husband and parents out of the three accused in the case viz the husband the mother and father of the husband, only the father has come for bail to this Court.
Heard Sri K.D. Tiwari, Advocate for the applicant and Sri Mohd. Israil Siddiqui, Addl. Government Advocate for the State.
It seems the Trial Court was justified in rejecting the application for bail, because there is evidence in the form of dying declaration of her uncle, that the kerosene oil was poured on her, and she was put on fire by these three accused in the case.
The Counsel for the accused has argued that the accused who is the father of the husband lives separately, and has produced the Ration Card in support of this contention but that alone will not suffice, to obliterate the dying declaration, and the accused must explain how and in what circumstances she died.
It was also pointed out that the accusedapplicant is a patient of High Blood Pressure, but, that is no ground for grant of bail, because he can be looked after by jail doctor.
Bail refused.