GOKUL Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 24/7/2023 for the offences punishable under Sec. 174 of Cr.P.C altered into Sec. 306 of IPC in Crime No.506 of 2023 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that, petitioner is an innocent and he has been falsely implicated in this case. He further submitted that, deceased Sakthi Priya committed suicide in RBS College Hostel. There is no allegation in the FIR that, petitioner had abetted her to commit suicide. Petitioner is in judicial custody from 24/7/2023. Thus, he prays for grant of bail.

(3.) In reply, the learned Additional Public Prosecutor opposes this petition, on the ground that, deceased was studying final year BDS Course at RBS College. She is in love with the petitioner. While she was in love with the petitioner, she had developed friendship with one Sai Naveen. When he came to know about this, petitioner said to have scolded Sai Naveen and deceased. Thus, deceased committed suicide.