AJESH KRISHNA Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.532 of 2022 of Koodal Police Station, Pathanamthitta District. The offences alleged against the petitioner are punishable under Sec. 498-A, 306 and 201 of the Indian Penal Code,1860.

(3.) According to the prosecution, petitioner had physically and mentally assaulted his wife demanding dowry who thereafter committed suicide on 30/7/2022 and also caused the disappearance of the suicide letter written by the deceased, and thereby the accused committed the offences alleged.