MANI Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 23/8/2023 for the offences punishable under Sec. 174(3) Cr.P.C altered to 306 IPC in Crime No.403 of 2023 on the file of the respondent police, seeks bail.

(2.) It is the submission of the learned counsel for the petitioners that, petitioners are falsely implicated in the suicide of the deceased in a case registered in Crime No.403 of 2023 for the offences under Sec. 174(3) of Cr.P.C altered into Sec. 306 of IPC. He further submitted that, first petitioner is the sister in law of the deceased and she lives in a separate house and she has nothing to do with the matrimonial life of the deceased with her husband. However, she is falsely implicated. Petitioners are in Judicial Custody from 24/7/2023. Thus, he seeks bail to the petitioners.

(3.) The learned counsel for the defacto complainant/ intervenor strongly opposes the petition on the ground that, petitioners had constantly harassed and ill treated the deceased. Their constant ill treatment, abuse and cruelty had driven the deceased to commit suicide. This being the case of abatement to commit suicide with punishment of 10 years imprisonment, he prays for dismissal of this petition.