SUDALAI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/10/2025 for the offences punishable under Ss. 174 of Cr.P.C @ 306 of IPC (Sec. 194 BNS @ 108 BNS), in Crime No.46 of 2019 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner/A1 is the husband of the defacto complainant's daughter. A2 is the mother of A1. Since the petitioner was working in paramilitary force, after marriage, he went back to his work. At that time, A2 harassed the defacto complainant's daughter and later A1 also scolded her and he did not attend her phone call. Hence, the defacto complainant's daughter has committed suicide at her relatives house. Hence the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that because of this case, the petitioner was removed from service and he is in judicial custody from 13/10/2025. Hence, he seeks bail to the petitioner.