RAJESWARI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 31/8/2022 for the alleged offences punishable under Ss. 302 IPC @ 302, 109, 201 of IPC, in Crime No.359 of 2022 on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution as per the de-facto complainant/Thangaraj is that on 30/8/2022, her mother Valliammal was found dead in the land with stone injuries on her head. Based on his complaint, a case in Crime No.359 of 2022 was registered for the offence under Sec. 302 IPC and during the course of investigation, it was found that, due to money dispute, the accused had taken the victim to a nearby field and had assaulted her with stone and committed murder. Hence the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and she is nothing to do with the alleged offence. He would further submit that ever as per the First Information Report, there is no eye witness to the occurrence and the petitioner has been implicated in this case only based on the confession statement recorded from the arrested accused and also based on the circumstantial evidence. He would further submit that the petitioner was arrested on 31/8/2022 and she is in custody for more than two months and she 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.