LAL MOHAN 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 sole accused in Crime No.2029/2021 of Kundara Police Station, Kollam District. The offences alleged against the petitioner is under Sec. 302 of the Indian Penal Code, 1860.

(3.) According to the prosecution, petitioner committed murder of his sister-in-law by strangulating her on 18/12/2021 on account of an enmity and thereby committed the offences alleged.