JOBISH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the first accused in Crime No.496/2022 of Upputhara Police Station, Idukki, alleging offences punishable under Ss. 498A, 304B and 306 r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) According to the prosecution, the accused together physically and mentally harrassed the deceased, who was the wife of the first accused demanding dowry and on account of the physical and mental torture, she committed suicide on 9/9/2022 by hanging in the bedroom of their house and thereby committed the offences alleged.