INDIRA C. 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.) Petitioners are accused 1 and 2 in Crime No.720 of 2022 of Payyannur Police Station, Kannur District registered for the offences punishable under Ss. 306 and 498A of the Indian Penal Code, 1860.

(3.) The prosecution case is that, the accused had physically and mentally harassed the deceased, who is the wife of the 2nd accused, as a result she committed suicide on 3/9/2022 and thereby petitioners committed the offence of abetment of suicide.