PERIYASAMY Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 8/6/2022 for the offences under Ss. 174(3) Cr.P.C altered into Sec. 302 IPC and subsequently altered into Sec. 304(B) read with 302 IPC in crime No.386 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that, there was a dispute between A1/husband and the deceased/wife. It is alleged that, A1 along with the petitioners, who are the parents of the A1 harassed the defacto complainant by demanding more dowry. On 4/6/2022, A1 had attacked the deceased with cricket bat, due to which, the deceased sustained severe blood injury in her ear and also caused fracture on her left leg and subsequently she died and lost her life. Hence, the case.

(3.) The learned counsel appearing for the petitioners submits that the petitioners are innocent persons and they have not committed any such offence as alleged by the prosecution. That apart, the petitioners are in-laws of the deceased. Hence, he prays for grant of bail to the petitioners.