SUBRAMANI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 17/9/2021 for the offence punishable under Sec. 302 of IPC altered into Ss. 498(A) and 302 of IPC in crime No.445 of 2021 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that the defacto complainant's sister and the petitioner got married six years ago. While being so, the petitioner used to beat her on suspecting her character. On the occurrence day, the petitioner put grinding stone on her head. As such, she died on the spot. 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. He would further submit that the respondent completed investigation and filed final report and the same has been taken cognizance in SC.No.90 of 2022 on the file of the Mahila Court, Allikulam, Chennai. Hence, he prays to grant bail to the petitioner.