S.APPAN RAJ Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested for the offences punishable under Ss. 448, 294(b), 309 of IPC and Ss. 3 and 4 of Tamilnadu Prohibition of Women Harassment Act in Crime No.74 of 2022, on the file of the respondent police, seek bail.

(2.) The Petitioners were arrested on 1/3/2022 based on the dying declaration given by one Sangeetha, alleging that these petitioners came to her house and abused her with filthy language due to previous enmity and unable to digest, she has immolated herself.

(3.) Learned Additional Public Prosecutor for the respondent states that the investigation is almost completed and the vicera report from the lab is awaited.