ABDUL SUHAIL MK 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.1417/2022 of Hosdurg Police Station, Kasargod District. The offences alleged against the petitioner are under Sec. 306 of the Indian Penal Code, 1860 apart from Sec. 67A of the Information Technology Act, 2000.

(3.) According to the prosecution, the accused had abetted the commission of suicide of a 19 year old girl, with whom, she was in a relationship and thereby committed the offences alleged.