RAJEESH R. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.1390/2018 of Kilimanoor Police Station, Thiruvanathapuram District alleging commission of offence under Section 306 of the Indian Penal Code.

(3.) The allegation against the petitioner is that he entered into a relationship with the deceased Swapna on the threat of revealing her videos which he had recorded secretly. It is alleged that on account of relationship with the petitioner, the deceased was forced to leave her matrimonial home and she had committed suicide on 17.9.2018.