JAYAKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 14/4/2022 for the offence punishable under Ss. 302, 201 and 176 of IPC in crime No.156 of 2022 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that A1 married the deceased about 17 years ago and they had two sons. There were often quarrels between them. While being so, on 12/4/2022, again there was a quarrel between them and A1 attacked the deceased. Thereafter, it was informed to police by A1 that she died by committing suicide. Therefore, FIR was registered under Sec. 174(3) of Cr.P.C. and after investigation it was found that A1 attacked and murdered the deceased by strangulating her neck and thereafter with the help of A2, disposed the body and created as if a natural death occurred. 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. Hence, he prays to grant bail to the petitioner.