A. MURUGESAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 26/10/2025, for the alleged offence punishable under Ss. 194(3) of BNS, 2023 altered into 108 of BNS, in Crime No.196 of 2025, on the file of the respondent police, seeks bail.

(2.) The allegation against this petitioner is that, this petitioner is the father in law of the deceased. The marriage between the deceased and the petitioner's son was taken place 3 months before the occurrence and the petitioner is of the view that she has brought bad luck to that family. Hence he used to scold her and abuse her, which resulted the deceased was committed suicide by consuming poison and died.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent, he has been falsely implicated in this case and he was only quarrelled with the deceased since the petitioner has lost his wife within a short period the deceased came to her house as a bride. He would further submit that the petitioner was arrested and she is in judicial custody from 26/10/2025 and is ready to abide by any conditions that may be imposed by this Court. Hence, he prayed for grant of bail to the petitioner.