MAHENDRAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 29/10/2022 for the alleged offences punishable under Ss. 352 of I.P.C. and Sec.4 of TNPHW Act, in Crime No.400 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that the petitioner and the defacto complainant's daughter had a love affair and their engagement was convened and they are awaiting to get married. After getting engagement, they mutually agreed and both lived like a husband and wife. However, on 20/10/2022, the defacto complainant's daughter found hanging in the ceiling fan and later she was admitted in the hospital and subsequently she died on 31/10/2022. Hence, father of defacto complainant gave a complaint.

(3.) The learned counsel for the petitioner submitted that the deceased had a love affair with the petitioner and their engagement was also convened. So, the allegations made against the petitioner is baseless and fabricated and he is no way connected with the offence and he has not at all committed any offence as alleged by the respondent police. He would further submit that the investigation is almost completed and that the petitioner has been suffering incarceration for more than 50 days from 29/10/2022. Hence, he prayed to grant bail to the petitioner.