NAGEENA Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the accused in Crime No.171/2012 of Mala police station, registered for the offence under Section 302 of Indian Penal Code. The prosecution case is that suspecting that her husband is having sexual relationship with her own mother, petitioner murdered her by stabbing on 10/2/2012 at about 3 a.m. PETITIONER was arrested on the same day and has been in custody since then. Learned counsel appearing for the petitioner submitted that petitioner is prepared to abide by any condition and as she has been in custody since 10/2/2012 and the major part of the investigation is over, she be released on bail.

(2.) LEARNED Public Prosecutor submitted that major part of the investigation is already over and further detention of the petitioner is not necessary.