YOGESHWARAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The respondent police registered a case as against this petitioner in Crime No.82 of 2024 for the offence under Sec. 174 Cr.P.C, altered into 306 IPC and remanded him to judicial custody on 3/3/2024. Therefore, the petitioner has filed this petition seeking bail.

(2.) The case of the prosecution is that the deceased Manikandan was running a Cell phone shop at Nilakkottai and the second accused has purchased a cell phone from the deceased for credit. Thereafter, they became friends. The deceased Manikandan has purchased a furniture from the third accused by utilising the cheque of the second accused and failed to make payment. Therefore, all the accused persons have threatened the deceased Manikandan, due to which, the said Manikandan and his wife Sivatharishini have committed suicide by hanging.

(3.) The learned counsel for the petitioner submits that the petitioner is arrayed as the first accused and he never committed any offence as alleged by the prosecution. The deceased Manikandan and his wife have borrowed loan from several persons in an around their resident and since they were not able to settle the loan amount, they committed suicide. He further submits that this Court has already granted bail to the third accused in Crl OP(MD) No.5204 of 2024, by order dtd. 4/4/2024.