SANTHOSH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 16/5/2022 for the offence punishable under Sec. 174 of Cr.P.c. altered into Sec. 306 of IPC in crime No.127 of 2022 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that the petitioner and the deceased Gayathri Devi loved each other for the past seven years and subsequently, when the petitioner refused to marry the deceased, she committed suicide by hanging herself in her house on 28/4/2022. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. Hence, he prays to grant bail to the petitioner.