R.MYTHILI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 9/6/2022 for the offence punishable under Sec. 306 of IPC in crime No.509 of 2022 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that the defacto complainant's husband borrowed a sum of Rs.2,00,000.00 from the petitioner. Thereafter, the defacto complainant paid to the tune of Rs.10,00,000.00. Even then, the petitioner and others demanded and threatened the deceased to pay exorbitant interest. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that there are totally four accused, in which the petitioner is arrayed as A1. The other accused persons are no way connected with the petitioner. The petitioner has no relationship with them. In fact, on borrowal of the loan, the defacto complainant's husband issued cheque in order to repay the loan borrowed from the petitioner and the said cheque was deposited and returned dishonoured for the reason "funds insufficient ". The petitioner also issued notice as contemplated under Sec. 138 of NI Act and she is initiating proceedings for the offence under Sec. 138 of NI Act as against the deceased. However, he committed suicide by hanging himself and there is absolutely no instigation by the petitioner to commit suicide. Hence, he prays to grant bail to the petitioner.