HARIKUMAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.424 of 2022 of Yeroor Police Station registered for the offence punishable under Sec. 306 of the Indian Penal Code, 1860.

(3.) The prosecution case is that, on 31/5/2022, the wife of the petitioner committed suicide by setting herself ablaze after pouring kerosene over her body allegedly due to the harassment meted out by the petitioner. According to the prosecution, the harassment amounted to abetment of suicide and, hence, the crime is registered against the petitioner.