M.SIVAKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested on 1/4/2022 for the alleged offences punishable under Sec. 306 of IPC in Crime No.106 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that there had been marital dispute between the petitioner and the deceased. The petitioner is said to have had a extra-marital relationship with another lady. The quarrel between the petitioner and the deceased led to the unfortunate victim committing suicide, which resulted in the registration of the First Information Report in Crime No.106 of 2022 by the respondent police originally u/s.174 Cr.P.C. and subsequently, altered to one u/s.306 IPC.

(3.) The learned counsel for the petitioner submitted that the petitioner is innocent and he has nothing to do with the alleged offences and a false case has been registered against the petitioner. The petitioner is in judicial custody for more than 60 days. The learned counsel prays to grant bail to the petitioner.