MANIVASAGAM Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 28/10/2022 for the offences punishable under Ss. 294(b), 498(A), 306 r/w 116 of IPC and 4 of Women Harassment Act and Sec. 4 of Dowry Prohibition Act, in Crime No.290 of 2022, on the file of the respondent police, seek bail.

(2.) The case of the prosecution as per the de-facto complainant Ashika is that she got married to A1 on 13/4/2022 and it was a love marriage, thereafter, she was living in her matrimonial home along with her husband(A1) and in-laws. While so, A1 along with his family members, abused her in a filthy language and harassed her saying that she did not bring any dowry and they will arrange a marriage for A1 with some other bride. The further allegation is that on 28/10/2022, the accused by abusing and assaulting the de-facto complainant, dropped her in her parental home and also abused her mother and brother, due to which, she had attempted to commit suicide by consuming poison and informed the same to her parents, then they have admitted her in the hospital for treatment. Hence the case.

(3.) The learned counsel appearing for the petitioners submitted that the petitioner in Crl.O.P.No.29325 of 2022 is the husband of de-facto complainant and the petitioners in Crl.O.P.No.29289 are the father-in-law and relative of her husband respectively. He further submitted that marriage between A1 and the de-facto complainant was a love marriage and due to some misunderstanding, the de-facto complainant had left her matrimonial home and then, she has given a false complaint as against the petitioners as if she was harassed by the petitioners. He also stated that the petitioners are in custody from 28/10/2022 and they are ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prayed to grant bail to the petitioners.