SUKANTH SURESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner apprehends arrest in connection with the suicide of a young lady. Petitioner is alleged to have inter-alia, abetted the said act. Apprehending arrest, petitioner seeks anticipatory bail under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'the BNSS').

(2.) On 24/3/2025, upon receiving information that the dead body of a lady of around 24 years in age was found near the railway tracks at Chakka Railway Bridge, Crime No.396/2025 of Pettah Police Station, Thiruvananthapuram was registered under Sec. 194 of the BNSS. Subsequently, after identifying the deceased as Ms. Megha, and on recording the statement of her father apart from conducting initial investigation, the offence was altered to Sec. 108, 318(4), 316(3) and Sec. 69 of the Bharatiya Nyaya Sanhita, 2023 (for short 'the BNS'). Petitioner is thus arrayed as the first accused while his uncle was subsequently added as the second accused.

(3.) Petitioner is an officer of the Intelligence Bureau and pleads that though he was in a relationship with the deceased, and both of them were intending to get married, since her parents were against the marriage she was under severe stress, which led her to commit suicide. He asserts that he had not indulged in any act that could have contributed to her death.