SULAIMAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 19/7/2022, for the offences punishable under Sec. 302 of IPC in Crime No.237 of 2022 on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution is that due to domestic quarrel, the petitioner had committed the murder of his wife by strangulating her with shoe lace. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is innocent and based on a false complaint, the petitioner has been implicated in this case. He would also submit that the investigation has been completed and the final report has been filed and the case is now taken up on file in P.R.C.No.2 of 2022 on the file of the committal Court. He would further state that the petitioner is in custody from 19/7/2022 and there is no previous case as against the petitioner. Therefore, he prays for grant of bail to the petitioner.