BALAJI Vs. STATE

JUDGEMENT

(1.) The petitioner/accused in Crime No.216 of 2023, registered by the respondent police originally under Sec. 174(3) Cr.P.C., and subsequently, altered to Sec. 306 of IPC, seeks bail. The petitioner had been remanded to custody on 2/1/2024.

(2.) It is stated that the deceased is the wife of the petitioner herein. She was a young girl studying I year Degree Course at Annamalai University. The marriage between the deceased and the petitioner took place on 5/7/2023. On 22/9/2023, she had consumed rat killing paste and on the next day, she vomited and taken to hospital but during the course of treatment, she died.

(3.) A suicide note had been recovered and this Court had the benefit of reading the same. Taking all the factors into consideration, I am inclined to grant bail to the petitioner subject to the following conditions: