V.SIVAGNANAM,J. - (1.)The petitioner/Accused, who was arrested and remanded to judicial custody on 26/10/2023 for the alleged offence punishable under Ss. 174(3) of Cr.P.C @ 306 of IPC in Crime No.392 of 2023, on the file of the respondent police, seeks bail.
(2.)The case of the prosecution is that the marriage of the defacto complainant daughter was solemnized with the petitioner prior to four years. The petitioner herein regularly consumes alcohol and used to pick up quarrel with the deceased. Unable to bear the same the deceased committed suicide on 24/10/2023 by hanging. Hence the case.
(3.)The learned counsel appearing for the petitioner would contend that the petitioner is innocent and he has not committed any offence as alleged by the prosecution. He would further submit that the petitioner is in custody from 26/10/2023, hence he seeks bail.