JUDGEMENT
G.K.ILANTHIRAIYAN,J. -
(1.)The petitioner, who was arrested and remanded to judicial custody on 1/7/2022 for the offences punishable under Sec. 174 of Cr.P.C @ Ss. 498(A), 306 and 201 of IPC in crime No.103 of 2022 on the file of the respondent police, seeks bail.
(2.)The case of the prosecution is that due to family dispute, there was a wordy quarrel between the deceased and the petitioner, wherein the petitioner had abused and assaulted the deceased. Due to such humiliation, the deceased committed suicide by hanging. Hence, the complaint.
(3.)The petitioner being the husband of the deceased harassed her. However, soon before her death, there is no evidence to show that the petitioner had instigated the deceased to commit suicide.
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