SANTHOSHKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This bail application is filed under sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS').

(2.) Petitioner is the third accused in Crime No.312 of 2025 of Upputhara Police Station, Idukki, registered for the offences punishable under Ss. 103(1) and 108 r/w Sec. 3(5) of the Bharatiya Nyaya Sanhita, 2023.

(3.) According to the prosecution, on 10/4/2025, the de facto complainant's nephew caused the death of his two children and committed suicide along with his wife and the accused are alleged to have instigated the deceased to commit suicide and thereby committed the offences alleged.