VINAYAGAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 19/8/2022, for the offences punishable under Ss. 341, 354, 355, 306 of IPC r/w Sec. 4(B)(1) of Tamilnadu Prohibition of Women Harassment Act, 2002, in Crime No.137 of 2022, on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution as per the defacto complainant Mala is that the accused, who is the neighbour, had given sexual torture to his daughter, who is aged about 18 years. Thereby, the defacto complainant and her husband had given a complaint to the Panchayat President and he was called and reprimanded by the Panchayat President. While being so, on 14/6/2022, while her daughter was going, the petitioner had once again harassed her and they have also informed the wife of A1/petitioner herein, not to interfere. Whereas, the wife of the A1 had abused her and also assaulted her with slippers, due to which, the victim committed suicide by hanging on 17/6/2022. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is innocent and based on a false complaint, he has been arrested and remanded to judicial custody. He would also submit that there was a quarrel between the petitioner's wife/A2 and the victim girl on account of the petitioner's wife suspecting that the victim girl was having illegal relationship with the petitioner and thereby, the victim had committed suicide. He would also submit that the petitioner has not committed any act to abet the victim girl to commit suicide. He would further state that the petitioner was arrested on 19/8/2022 and the major part of the investigation is over and A2, who is the wife of the petitioner, who is stated to have assaulted the victim, has been granted anticipatory bail by this Court in Crl.O.P.No.14988 of 2022 on 30/6/2022. Therefore, he prays for grant of bail to the petitioner.