SARATH P.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition for regular bail has been filed by accused Nos.1 and 2 in crime No.191/2024 of Pudukkad Police Station, registered alleging the commission of offence punishable under Sec. 306 of the Indian Penal Code (hereinafter referred to as 'IPC' for short).

(2.) The prosecution allegation is that, the 1st accused, in a previous incident, assaulted one 'Thilakan', the deceased in this case, and thereafter spread some scandalous rumours against the deceased by connecting his name with a lady, who is his neighbour. Subsequently, on 22/2/2024, at 3.30 pm, due to the mental agony, the deceased committed suicide by hanging. Hence, the accused are alleged to have committed an offence punishable under Sec. 306 of IPC.

(3.) Heard both sides in detail and perused the available records.