ABDUL HAMEED T. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the first accused in Crime No.318/2022 of Vellamunda Police Station, Wayanad District. The offences alleged against the petitioner are under Ss. 451, 306 r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 3/7/2022, the deceased poured Kerosene over her body, at the instigation of the petitioner and the other accused, and set her ablaze and thereby committed the offences alleged.