ARUN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the accused in Crime No.2787/2020 of Vellarada Police Station, alleging offences punishable under Sec. 302 of the Indian Penal Code, 1860.

(2.) The prosecution allegation is that petitioner, a man of 29 years had married a wealthy lady of 51 years on 19/10/2021 and with an intention to grab her wealth, smothered and electrocuted his wife on 26/12/2022 and thereby committed the offences alleged. The prosecution further alleges that the incident commenced with the deceased demanding for a child through the petitioner and in the quarrel that ensued, petitioner gagged her mouth and nose and when she became unconscious, dragged her near a switch board and wrapped one end of the wire which was connected to a bulb on to her wrist and thus electrocuted her and thereby caused her death.

(3.) Petitioner was arrested on the next day itself and the bail application was also rejected by this Court on 23/3/2021 as per the order in BA No.1919/2021. However, on 3/4/2021, just ten days after this Court rejected the bail application, the learned Magistrate granted bail to the petitioner, that too without imposing any conditions. The bail was granted, presumably, due to change of circumstances, as the final report was filed on 22/3/2021, and this Court had not been appraised of the same when the bail application was rejected on 23/3/2021.