SARAVANA KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/8/2022, for the offences punishable under Ss. 174 Cr.P.C @ Ss. 498(A) and 306 of IPC, in Crime No.81 of 2022, on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution as per the defacto complainant, Sundaram is that his daughter was married to A1 Krishnakumar on 15/11/2021 and at that time of marriage, several gifts were given. After the marriage, it came to light that his son-in-law had borrowed a sum of Rs.1,45,000.00 from other persons. The defacto complainant had repaid the said amount and thereafter, also A1 had created problems and there was domestic quarrel between his daughter and her husband. While so, on 17/8/2022, the husband of the deceased along with his family members had quarrelled with the daughter of the defacto complainant, due to which, she committed suicide by consuming pesticide on 18/8/2022. Originally, a case was registered for offences punishable under Sec. 174 of Cr.p.C., and later it was altered to one under Sec. 498(A) and 306 of IPC.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is innocent and he has been falsely implicated in this case as he is the younger brother of the husband of the deceased. He would also submit that though the petitioner is a native of Ooty, he is running a shop at Manaparai and that in order to rope in all the family members, the petitioner's name has also been implicated in this case. He would further submit that as far as this petitioner is concerned, there is no material to show that the petitioner abetted the suicide of the victim girl. He would also state that the RDO enquiry has also been completed. Therefore, he prays for grant of bail to the petitioner.