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Judgment
8 paragraphs · 379 wordsK. Rajasekar, J
The petitioner, who was arrested and remanded to judicial custody on 18.11.2025 for the offences punishable under Sections 194(3)(i) of BNSS @ 304(b), 498A IPC r/w 4 of Dowry Prohibition Act in Crime No.528 of 2025 on the file of the respondent police, seeks bail.
The allegation against the petitioner herein is that, the petitioner is the husband of the deceased in this case; that their marriage was solemnized on 08.09.2024 at Arakonam with the consent of both families; that after the marriage, the petitioner started harassing the deceased, demanded dowry and additional jewels; that out of mental agony, the deceased had committed suicide by hanging. Hence, this case.
The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and he is a Doctor by profession and he is in judicial custody since 18.11.2025; that the petitioner and the deceased loved each other and with the consent of both families, their marriage was solemnized on 08.09.2024; that on account of their respective work location and for betterment in the career, both stayed in different places, which created misunderstandings between them, hence they were not able to live together, which caused stress and embarrassment to the deceased, hence she committed suicide; that there is no demand of dowry; and that the petitioner is ready to abide by any condition that may be imposed by this Court, hence prays to grant bail to the petitioner.
The learned Government Advocate (Crl. Side) appearing for the respondent while opposing the bail to the petitioner reiterated the prosecution case and submitted that the RDO report reveals that it is the case of dowry death; and that the investigation of this case is pending.
I have considered the submissions made on both sides and perused the materials available on record, more particularly the RDO report, which reveals that the petitioner herein is the main reason, who had harassed the deceased and demanded dowry, which forced her to commit suicide by hanging.
Considering the above facts and taking note of the fact that the investigation of this case is pending, this Court is not inclined to grant bail to the petitioner.
Accordingly, this criminal original petition stands dismissed.