SAMYDURAI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 28/9/2022, for the offences punishable under Ss. 174(3) Cr.P.C. @ 306 IPC in Crime No.700 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution as per the de-facto complainant/Pannerselvam is that his daughter Dhanam/deceased was given in marriage to the petitioner on 11/9/2019 and they have a male child. The further allegation of the de-facto complainant is that the petitioner had developed a intimacy with another women and also married her. Aggrieved by the same, his daughter has committed suicide by hanging. Based on his complaint, initially, the case has been registered for the offence under Sec. 174(3) Cr.P.C and later, it was altered to one under Sec. 306 IPC. Hence the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been implicated in this case only based on the suspicion that he was having an affair with another women and due to which, the victim had committed suicide by hanging. He would further submit that there is no demand of dowry and there is no specific allegation as against the petitioner, as if he has abetted the victim to commit suicide. He would also submit that the petitioner is in custody from 28/9/2022 and he is ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prays for grant of bail to the petitioner.