P.MADHAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/9/2023 for the offences punishable under Sec. 174(3) Cr.P.C., @ 306 of IPC in Crime No.521 of 2023 on the file of the respondent police, seeks bail.

(2.) The marriage between the petitioner and the deceased taken place on 1/2/2021 but the deceased committed suicide on 17/9/2023.

(3.) The learned counsel for the petitioner states that the petitioner had been taken into custody on 20/9/2023. He further states that the deceased had depression owing to the fact that she was not able to beget children.