VIPIN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the husband of one July Madhu, aged 28 years, who committed suicide on 27.11.06 by hanging, seeks anticipatory bail. He is the sole accused in Crime No.287/06 of Poonthura Police Station for an offence punishable under section 498A IPC. According to the learned Public Prosecutor, a report is being filed to incorporate section 306 IPC as well.

(2.) The marriage between the petitioner and the deceased lady took place three years ago. A female child has been born in that wedlock. The petitioner is said to be an Area Business Manager of a pharmaceutical company. The deceased was a Software engineer.

(3.) Learned Public Prosecutor opposed the application submitting, inter alia, that in the suicide note the deceased has implicated her husband alone for her miseries in life. Ordinarily, a young lady, aged 28 years, will not commit suicide within three years of her marriage unless there is some valid reason for the same. Going by the letters allegedly seized by the investigating agency, the petitioner was suspected of having extra marital affairs to the extreme chagrin of the deceased and that it was unable to endure the matrimonial cruelty that she was driven to the extreme step of committing the suicide. Eventhough the deceased was in her parental home, the petitioner was also admittedly residing along with her for the past 2 years.