PALANISAMY Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 12/4/2021 for the offence punishable under Ss. 498(A), 294(b) and 302 of IPC in Crime No.219 of 2021 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that the defacto complainant is the son of the petitioner. It is alleged that the petitioner and his wife had a wordy quarrel between them, during which he assaulted his wife with a deadly weapon (Aruval) due to which, she was died. Hence, the present case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is a sole accused. He had suspected his own wife's fidelity and attacked her with a deadly weapon (Aruval) on 12/4/2021 due to the wordy quarrel between them. Initially the case was registered for the offence under Ss. 294(b) and 307 of IPC. However, the deceased died and thereafter, the case was altered into offences under Ss. 498(A), 294(b), 302 of IPC. However, he prays for grant of bail to the petitioner.