SURENDRA PANICKER Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 3rd accused in Crime No. 1540 of 2020 of Anchal Police Station. The above case is registered against the petitioner and two others. Originally, the case was registered under Section 174 Cr.P.C. Subsequently, the offences under Section 498A , 406 , 115 , 326 , 307 , 302 , 201 and 202 r/w Section 34 of the IPC is alleged.

(3.) The prosecution case is that the sister of the defacto complainant died in the midnight on 7.5.2020 by snake bite. She succumbed to it. The first accused, who is the husband of the deceased subjected her to snake bite twice and in the second attempt he succeeded. According to the prosecution, the first accused committed the above offence with an ulterior motive of amassing the wealth of the deceased. According to the prosecution, the first accused was having a plan to marry another lady also. The allegation against the petitioner herein is that he committed mental and physical torture to the deceased. The offence alleged against the petitioner in this bail application are under Section 498 A, 406, 201 and 202 IPC .