GANAPATHY Vs. STATE

JUDGEMENT

(1.) The Court made the following order

(2.) The petitioners/Accused 1 and 2 and 3 who were surrendered and remanded to judicial custody on 21/3/2022 and 26/3/2022 respectively for the offences punishable under Ss. 294 (b)r 427, 448, 324, 307, 506 (ii) I.P.C., and Sec. 4 of TN Prohibition of Harassment of Women Act, 2002, in Cr.No.47 of 2022, on the file of the respondent police, seeks bail.

(3.) Admittedly, the defacto complainant and his wife are practising advocates in the Courts at Karaikudi. It is not in dispute that the first petitioner's brother Kasi is residing in a house just opposite to the house of the defacto complainant, that there existed matrimonial disputes between the said Kasi and his wife Rani and that they were living separately.