AKHIL SANKAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.101/2020 of Pandalam Police Station, Pathanamthitta. The above case was originally registered against the petitioner under Section 174 Cr.P.C. Subsequently, an offence under Section 306 IPC is also included after recording the statement of the mother of the deceased.

(3.) The prosecution case is that the sister of the defacto complainant committed suicide on 24.1.2020. There was a relationship between the petitioner and the deceased girl. According to the prosecution they were in love. Subsequently, the petitioner withdrew from the relationship. Because of that, the deceased committed suicide.