PRASAD Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused in Crime No. 631/2020 of Town North Police Station, Palakkad, Palakkad District. The above case is registered against the petitioners alleging offences punishable under Sections 498A and 306 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the wife of the 1st petitioner committed suicide on 6.6.2020 because of the mental and physical harassment from the petitioners. The 2nd and 3rd petitioners are parents of the 1st petitioner. Initially, the case was registered under Section 174 Cr.P.C. and thereafter, the offence under Sections 498A and 306 IPC is also added against the petitioners.