MANIKANDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the accused in crime No.990/2021 of Karunagappally police station, Kollam district, alleging commission of offences under Sections 302, 406 and 498A of the Indian Penal Code.

(3.) The allegation against the petitioner is that, he murdered his wife Bincy on 19.07.2021, at about 06.50 pm. Initially, the First Information Report was registered for an offence under Section 302 of the IPC. Following the investigation, offences under Sections 406 and 498A of the IPC have also been incorporated. A final report had been filed in the matter and was pending before the Judicial First Class Magistrate Court, Karunagappally as C.P. No.100/2021. Learned counsel appearing for the petitioner pointed out that the case has now been committed and now pending before the Sessions Court, Kollam.