CYRIAC JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners who are accused 1 to 3 in Crime No.492/CR/ Thiruvananthapuram/05 of CBCID, Thiruvananthapuram for offences punishable under sections 306 and 500 read with section 34 IPC, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that 28 year old Vinu who was a part time student in the Central Polytechnic College, Vattiyoorkavu, Thiruvananthapuram committed suicide on 3.9.2005 due to the ill-treatment and harassment by the petitioners who are members of the staff of the said College.