VALARMATHI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 26/7/2022 for the offences punishable under Ss. 174 of Cr.P.C and 307 of IPC and subsequently altered to Sec. 306 IPC in crime No.1431 of 2021 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that, the husband of the petitioner committed suicide by hanging for the reason that, the petitioner had illegal intimacy with another man. Hence, the case.

(3.) The learned counsel for the petitioner submitted that the alleged occurrence took place in the year 2021 and the petitioner has been arrested on 26/7/2022. Hence, he seeks for bail to the petitioner.