ANEESH MOHAN 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 sole accused in Crime No.636 of 2022 of Pooyappally Police Station, Kollam Rural. The said crime has been registered alleging offences under sec. 306 of the Indian Penal Code, 1860.

(3.) According to the prosecution, a young girl of 22 years, who was already betrothed to the petitioner, committed suicide on 27/4/2022 and the petitioner is alleged to have abetted the suicide thereby committing the offences alleged against him.