HARI R.S. KRISHNA 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 accused in Crime No.1401/2022 of Chadayamangalam Police Station, Kollam District. The offences alleged against the petitioner are under Sec. 306 and 498A of the Indian Penal Code, 1860

(3.) According to the prosecution, on 20/9/2022 between 09.00 am and 02.45 pm the wife of the accused committed suicide by hanging at the matrimonial house within one year of her marriage and the accused abetted the suicide by subjecting her to mental torture and illegal demand of money and thereby committed the offences alleged.