E.VIJAYALAKSHMI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 22/7/2022 for the offences punishable under Sec. 306 of IPC in crime No.278 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that deceased borrowed a sum of Rs.2,00,000.00 from the petitioner. On 14/7/2022, the petitioner came to the house of the deceased and abused her in filthy language for having failed to repay the borrowed amount. Due to such humiliation, the deceased committed suicide by consuming pesticide. Hence, the complaint.

(3.) As per the case of the prosecution, the deceased borrowed a sum of Rs.2,00,000.00 from the petitioner. The deceased defaulted in the repayment of the amount and committed suicide.