J.JAYAKANTH Vs. STATE

JUDGEMENT

(1.) The petitioner was arrested on 19/7/2023 in consequence to the First Information Report registered in Crime No. 163 of 2023 dtd. 17/7/2023 in connection with suicidal death of one Karthiga.

(2.) The suicide note and cell phone recovered let to inference that the petitioner herein had love affairs with the deceased Karthiga, but later he refused to marry, which has forced Karthiga to commit suicide by hanging.

(3.) This court on perusing the records finds that, nearly 25 days has passed and investigation is yet to complete. The Police is investigating in the line that the petitioner has abated Karthiga to commit suicide. The suicide note on the face of it does not indicate that there was abatement directly by this petitioner. As a reason, this Court is of the view that the petitioner may be granted bail. Accordingly, the petitioner is ordered to be released on bail subject to the following conditions;