THIRUNAVUKKARASU Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 2/6/2023 for the offences punishable under Sec. 174 (3) Cr.P.C., 1973, subsequently altered to 498 (A), 304 (B) I.P.C in Crime No.17 of 2023 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that petitioner is an accused in Crime No.17 of 2023, originally registered under Sec. 174 (3) Cr.P.C., 1973, and later altered into 498 (A), 304 (B) I.P.C. He further submitted that petitioner was noway responsible for the suicide committed by his wife deceased Madumitha. She had relationship with one Thannajirao and he used to call her through video call. When petitioner questioned that, she committed suicide. The allegation that he demanded dowry from the deceased is not correct. Petitioner is in judicial custody from 2/6/2023. Therefore, he prays for grant of bail to the petitioner.

(3.) In response, the learned Government Advocate (Criminal Side) submitted that the RDO report confirms that there was a demand of dowry and that is the cause for deceased to commit suicide.