LAWS(MAD)-2023-10-8

MANIKANDAN Vs. STATE

Decided On October 05, 2023
MANIKANDAN Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioner/Sole Accused herein, who was arrested on 2/8/2023 for the alleged offence under Sec. 174 of Cr.P.C., @ 306 of IPC, in Crime No.78 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the defacto complainant lodged a complaint stating that her daughter namely Sudalaimadathi is a widow. She obtained loan amount of Rs.2.00 lakhs for purchasing bike for her son. On 26/7/2023, her daughter came to her house and demanded money for paying installment. She replied that she is not having sufficient money. She also scolded the daughter for having obtained loan from several persons. On 26/7/2023 at about 09.00 a.m., she went to sleep along with her daughter. But in the early morning on 27/7/2023 her granddaughter found Sudalaimadathi committed suicide by hanging. On the basis of the above occurrence, complaint has been registered under Sec. 174 Cr.P.C. Later during the course of investigation, the involvement of this petitioner came to light. On the ground that she was arrested and remanded in the judicial custody.

(3.) Seeking bail, this petition came to be filed on the ground that even as per the allegations made in the FIR no specific overt act has been attributed against this petitioner. Only because of the attitude of the deceased mother is not helping her, she committed suicide. For which this petitioner cannot be held responsible.