MUHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the accused in Crime No.16/2023 of Mayyil Police Station. The offences alleged are punishable under Ss. 306 and 498A of Indian Penal Code.

(3.) The prosecution case in short is that the petitioner abetted the suicide of his wife by subjecting her to persistent physical and mental tortures right from the early days of their marriage which took place on 14/12/2003.