SUBBAIAH Vs. STATE

JUDGEMENT

(1.) The petitioner / accused No.15, who was arrested and remanded to judicial custody on 31/10/2023 for the offences punishable under Ss. 147, 148, 294(b), 323, 324, 427, 506(ii) IPC and Sec. 4 of Tamil Nadu Prohibition of Harassment of Women Act, 2002 in Crime No.65 of 2023 on the file of the respondent police seeks interim bail.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondent police.

(3.) Today, this petition is moved in the Lunch Motion and the learned counsel for the petitioner represented that the petitioner's wife has committed suicide and the funeral rites are going to be performed on 1/11/2023 and seeks interim bail.