VINEESH M. Vs. STATE OF KERALA

JUDGEMENT

(1.) The accused three in number in Crime No.279 of 2019 of Kannur City Police Station, Kannur District registered for the offence punishable under Section 306 of IPC, seek an order of pre-arrest bail.

(2.) I heard the learned Public Prosecutor and the learned counsel for the petitioners.

(3.) The prosecution case is that on 20.6.2019 at 8.30 a.m., one Biju P.K., committed suicide at his furniture shop in Andathode, after leaving a suicide note that he was manhandled and mentally harassed by the petitioners on a false allegation that he sent vulgar messages and sex videos to local people who included the Mother of one of their friends.