DROWPATHI Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner in BA No.5029/2022 is the first accused while, petitioner in BA No.5013/2022 is the 2nd accused in Crime No.15/2020 of the Anthikkad Police Station, Thrissur. The second accused is the mother of the first accused.

(3.) The prosecution alleges that the 1st accused had married the daughter of the 2nd respondent on 22/12/2019, and while they were living together, the wife of the 1st accused was found in an unconscious state in the bathroom of her matrimonial house on 6/1/2020 at around 8.15 pm and was declared as brought dead at the hospital on the same day.