DEEPU 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 S.C.No.995/2022 on the files of the Additional District Court- V, Kollam. The offences alleged against the petitioner are under Sec. 302 of the Indian Penal Code, 1860.

(3.) According to the prosecution, petitioner is alleged to have murdered his wife in front of his minor child.