T PUSHPANGI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are accused in Crime No.406 of 2013 of Vizhinjam Police Station who are alleged to have committed offences punishable under Sections 306 of IPC.

(2.) The allegation against the petitioners is that the victim who is none other than the sister of the first petitioner committed suicide on 22.03.2013 leaving a suicide note in which the role of the petitioners is alleged to have been stated for her to commit suicide.

(3.) Petitioners would say that they are innocent and have been unnecessarily implicated in this case. The victim had showed suicidal tendency and in fact, on two earlier occasions she had attempted to commit suicide, but was fortunate enough to escape. Petitioners disputed that they had any role to play in the incident. It is pointed out by petitioners that on the date of incident, the victim had left the house to go to the church and thereafter she went her own house and committed suicide. Petitioners would say that they are innocent and seek pre-arrest bail.