GURUVAYI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/5/2022 for the offence punishable under Sec. 306 of IPC in Crime No.166 of 2022 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that the petitioner is the wife of one Gurusamy. The said Gurusamy had an illicit relationship with one Valarmathi who is the wife of the defacto complainant. The said Gurusamy and Valarmathi had eloped and there was a wordy quarrel between the relatives of Gurusamy and the defacto complainant, due to which, the defacto complainant's daughter had committed suicide by hanging. Hence, the present case.

(3.) The learned counsel appearing for the petitioner would submit that the mother of the deceased had illegal intimacy with the petitioner's husband. Therefore, the petitioner and her relatives went to the house of the defacto complainant and questioned about the same, due to which the deceased who is the daughter of the person who had illegal intimacy with the petitioner's husband committed suicide by hanging herself. According to the case of the prosecution, the petitioner questioned her husband and the mother of the deceased with regard to their illegal intimacy. Therefore, there is no instigation by the petitioner for the deceased to commit suicide. The deceased have committed suicide for the reason that her mother had an illegal intimacy with the petitioner's husband. Therefore, the offence under Sec. 306 is not at all made out as against the petitioner. Hence, he prays for grant of bail to the petitioner.