T PONNUSAMY Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) A case under Sections 302 and 309,I.P.C., has been registered in Crime No.462 of 2015 of Sathyamangalam Police Station by the Inspector of Police, against the Petitioner herein, who is aged 61 years, on the basis of the Complaint preferred by his own son, Kamaraj.

(2.) IN the Complaint, dated 9.9.2015, it is stated by one of the sons of the Petitioner, by name, Kamaraj, that:

(3.) BASED on these allegations, the body of the mother was sent for Post -mortem and a case has been registered against the father for having caused the death of his wife under Section 302, I.P.C., and under Section 309,1.P.C., for having attempted to commit suicide.