MARIA ANTHONY RAJ Vs. STATE

JUDGEMENT

(1.) The petitioner, who is arrayed as A1 was arrested on 04/05/2022 and remanded to judicial custody for the alleged offence punishable under sec. 174 Cr.P.C @ 306 IPC, in Crime No.31 of 2021, seeks bail.

(2.) The case of the prosecution is that the deceased was married to the petitioner, on 27/01/2021. After that, they were residing as a joint family and on 02/04/2021, all the family members attended the Church on the eve of Good Friday. At about 5.00 pm, the deceased said to have accidentally fell into the well situated in the property of this petitioner. Suspecting the cause of death, a complaint was given by the mother of the deceased, who is the de-facto complainant hrein. During the course of investigation, the offence was altered to 306 IPC.

(3.) Heard both sides.