MISIRIYA Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are the 3rd and 4th accused in Crime No. 373 of 2020 of Ambalathara Police Station, Kasaragod. The above case is registered against the petitioners and others alleging offences punishable under Sections 498A and 306 of IPC.

(3.) The prosecution case is that, the wife of the 2 nd petitioner committed suicide because of mental and physical harassment of the petitioners and other accused. It is also alleged that the petitioners committed the offences under Section 498A and 306 of IPC.