RAJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the third application filed by the second accused for his release on bail claiming substantial change to the circumstances of the case.

(2.) The prosecution case is that the petitioner who is the son of the deceased along with his wife, murdered her on 1.2.2021. The case has been registered against them by Thekkumbhagam police station for the offences punishable under Sections 344, 348, 302, 201 read with Section 34 of the Indian Penal Code.

(3.) Heard the learned counsel for the petitioner as well the learned Public Prosecutor.