MUKESH VIJAYAN 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 accused in Crime No.1355/2022 of Pathanapuram Police Station, Kollam, alleging offences punishable under Ss. 306, 376 and 420 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 30/10/2022, the daughter of the defacto complainant committed suicide and during the course of investigation, it was revealed that she committed suicide at the instigation of the petitioner who had also sexually abused her and thereby committed the offences alleged.