MANIKANDAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 21/5/2022 for the offence punishable under Sec. 174 of Cr.P.C. and Ss. 498(A), 306 of IPC in crime No.211 of 2022 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that the deceased person was suffering from stomach pain and she hanged herself and committed suicide. Thereafter, during investigation, the respondent police found that there is some problem between petitioner and his wife, wherein the petitioner demanded dowry to construct building and she was assaulted by wooden rock and also with hand bangle and she was forced to commit suicide.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner got married the deceased 12 years ago and they had two female children. Only due to the stomach pain suffered by the deceased for the past three years, she committed suicide. Hence, he prays for grant of bail to the petitioner.