THULASEEDHARAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners filed this bail application based on an apprehension that they will be arrested in connection with the suicide of Vasantha on 31.12.2019, who is the wife of the 1 st petitioner. Now the learned Public Prosecutor submitted that the petitioners 2 and 3 are not the accused and the 1 st petitioner is an accused in Crime No.1631/2019 of Eroor Police Station, Punalur. Eventhough the above case was originally registered under Section 174 Cr.P.C, subsequently the offence under Sections 498A and 306 IPC is added.

(3.) The prosecution case is that the deceased Vasantha was the 2nd wife of the 1st petitioner. The marriage between the 1st petitioner and the Vasantha was on 17.10.2019. Within three months after the marriage Vasantha committed suicide. According to the prosecution, the petitioners committed the offence under Sections 498A and 306 IPC.