SAJEESH MADHAVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The common petitioner in these applications for regular bail is the first accused in Crime No.306/CB/2006 of Crime Branch, Idukki for an offence punishable under Section 306 I.P.C. registered consequent on the victim, Sandhya committed suicide. The petitioner is also first accused in Crime No.192 of Vellathooval Police Station for offences punishable under Sections 366, 376 and 511 of 376 read with Section 34 I.P.C. The petitioner was arrested on 13.10.2006.

(2.) The learned Director General of Prosecutions opposed the application.

(3.) The materials so far collected during investigation reveals the prurient exploits of a few sex hungry animals in human form who had exploited the poverty and flesh of a 17 year old girl who eventually decided to end her torments in life by committing suicide.