PRAJEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioners are the accused in Crime No.2008 of 2020 of Kodungallur Police Station, Thrissur. The above case is registered against the petitioners alleging offences punishable under Sections 498A , 306 read with Section 34 IPC.

(3.) The prosecution case is that the petitioners mentally and physically harassed the victim in this case. The victim committed suicide. It is the prosecution case that the victim gave voice message to her husband's brother's wife in which there is specific allegations against the petitioners.