RESKIN ANTONY JESURAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE offences alleged against the petitioner are punishable under Sections 498A. altered to 304B & 306 IPC. THE occurrence took place on 10/8/2003. THE victim died on 13/8/2003. Though initially the victim stated that she sustained injuries due to accidental fire to the police as well as the Magistrate subsequently she has given a statement to police stating that she attempted to commit suicide because of the harassment of the husband. After death the case was altered to Section 304B and 306 IPC. THE petitioner was arrested on 11/8/2003. THE petitioner shall be released on bail on his executing a bond for a sum of Rs. 1000/- (Rupees One thousand only) with one surety for a like sum to the satisfaction of Judicial Magistrate. Sattankulam, Tuticorin District and on further condition that the petitioner shall report before the respondent daily at 10 a.m. until further orders This order on being produced be punctually observed and carried into execution by all concerned. Petition allowed.