RAJKUMAR Vs. STATE

JUDGEMENT

(1.) This case is taken up through video conferencing.

(2.) This criminal appeal is filed to set aside the order dated 25.08.2020 passed in O.L.B.P.No.1495 of 2020 on the file of the Principal District and Sessions Court, Thiruvallur and to enlarge the appellant on bail in Crime.No.1074 of 2020 on the file of the first respondent.

(3.) On the complaint lodged by Mani, second respondent herein, that his daughter Manimegalai (aged about 24 years) was in love with the appellant for two years, but, when she approached him on 11.06.2020 to marry her, he refused her on the ground that she was a Dalit and was financially poor and so, she committed suicide on 13.06.2020 by self-immolation.