SYAMKRISHNA K.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) B.A.No.2582 of 2024 is an application for anticipatory bail at the instance of the 1st accused in Crime Branch Crime No.86/CB/TVM/R/2024 (Crime No.119 of 2024 of Paravoor Police Station, Kollam). 2nd accused in the same crime also seeks anticipatory bail in B.A.No.2578 of 2024, where the prosecution alleges commission of offence punishable under Sec. 306 r/w 34 of the Indian Penal Code ('IPC' for short), by accused Nos.1 and 2.

(2.) Heard the learned Senior Counsel appearing for the 1st accused Sri P.Vijaya Bhanu, Sri S.Rajeev the learned counsel appearing for the 2nd accused, the learned Senior Counsel Sri S.Sreekumar appearing for the defacto complainant and Smt.Nima Jacob, the learned Public Prosecutor also, in detail on 8/4/2024.

(3.) Precisely telling, the prosecution allegation is that XXXX (name imaginary), an Assistant Public Prosecutor committed suicide on 21/1/2024. Initially F.I.R under Sec. 174 of Cr.P.C was registered as Crime No.119/2024 of Paravoor Police Station, Kollam. Thereafter it was revealed from the suicide note of the deceased, which was allegedly prepared before committing suicide, and from other materials that the 1st accused, who is the immediate superior of the deceased and the 2nd accused, who is another Assistant Public Prosecutor attached to the other court in Paravoor Centre, are the persons behind committal of suicide by the deceased, since they had abetted the commission of suicide by XXXX. Accordingly, now the investigation has been going on alleging commission of offence punishable under Sec. 306 r/w 34 of the Indian Penal Code ('IPC' for short) as per Crime Branch Crime No. 86/CB/TVM/R/2024.