SHEESHMU K.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No.345 of 2020 of Peringome Police Station, Kannur. The above case was originally registered under Section 174 Cr.P.C. Subsequently, the offence under Section 306 IPC is also added.

(3.) The prosecution case is that, one Prameela, wife of Rajeevan committed suicide on 1.8.2010. It is alleged that she committed suicide because of the abetment from the side of the petitioner.