KANNAN NAIR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.1376/2022 of Chadayamangalam Police Station, Kollam, alleging offences punishable under Sec. 306 of Indian Penal Code, 1860.

(3.) According to the prosecution, the wife of the accused committed suicide on 15/9/2022 and the accused abetted the said act and thereby committed the offence alleged.