MAHANAS MOIDU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under sec. 438 of the Code of Criminal Procedure, 1973.

(2.) Petitioner apprehends arrest in Crime No.125 of 2022 of Kakoor Police Station alleging offences under Sec. 498A and 306 of the Indian Penal Code, 1860.

(3.) Petitioner's wife had committed suicide on 1/3/2022. Prosecution alleges that the petitioner had subjected his wife to cruelty prior to her death and also abetted the commission of suicide and thus committed the offences alleged.