JAGANATHAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 17/10/2022 for the alleged offence under Ss. 174 Cr.P.C. altered into Sec.306 of I.P.C. in Crime No.204 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that the defacto complainant lodged a complaint alleging that on 4/9/2022 at about 06.00 a.m., her daughter, wife of petitioner herein, committed suicide by self-immolation in her matrimonial home due to dowry demand and harassment of petitioner and his family members. It is also alleged that the petitioner in a drunken mood ill-treated her and harassed her by demanding more dowry, due to which, the deceased committed suicide by way of pouring thinner and set fire herself. Hence, the complaint.

(3.) The learned counsel appearing for petitioner submitted that he is the husband of deceased and having a male child, aged about 1 year and on the date of occurrence, there was only a wordy quarrel between them. He would submit that at the time of occurrence, he was not present in the house and there is no dowry demand by him and the deceased never gave any statement against him and his family members. He would submit that he is no way connected with the offence and he has not committed any of offence as alleged by the respondent police. He would also submit that he has been falsely implicated in this case and he will abide by any condition imposed by this court. He would also submit that the investigation is almost completed and the petitioner has been suffering incarceration for more than 55 days from 17/10/2022. Hence, he prayed to grant bail to the petitioner.