BINU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Sec. 439 of the Code of Criminal Procedure, 1973 filed by the sole accused in Crime No. 2960 of 2021 of Kattakada Police Station, Thiruvananthapuram, registered under Ss. 304B and 498A of IPC.

(2.) The prosecution allegation is that, between 09.00 pm and 10.00 pm on 16/12/2021, wife of the petitioner committed suicide by hanging at the house of the petitioner. The marriage between the petitioner, and the deceased was on 25/4/2019, and she committed suicide within seven years of their marriage, unable to bear the mental and physical cruelties meted out to her by the petitioner, on demand of money and other valuables.

(3.) Heard learned counsel for the petitioner and learned Public Prosecutor.