PUGAZHENTHI Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 1/10/2022, for the offences punishable under Sec. 174(3) Cr.P.C @ Ss. 306, 304 (b) IPC, in Crime No.331 of 2022, on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution as per the de-facto complainant/Mother of the deceased is that her second daughter was given in marriage to the first petitioner/A1 during the month of January 2022 and her further allegation is that due to the demand of dowry and the continuous harassment made by the petitioners, her daughter had committed suicide at her parental house by self immolating her. Hence the case.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are innocent persons and a false complaint has been lodged as against them. He would also submit that the victim was forced into the marriage by the de-facto complainant and there was a dispute with regard to the same and when the victim went to her parental home, she had committed suicide. He would further submit that there is no demand of dowry and no harassment was made on the side of the petitioners. He would also state that the petitioners are in custody from 1/10/2022 and hence, he prays for grant of bail to the petitioners.