SUNILKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for anticipatory bail under Section 438 of the Code of criminal Procedure. The petitioner is the accused in Crime No. 235 of 2009 of kasaragod Police Station.

(2.) THE offences alleged against the petitioner are under Sections 341, 323 and 326 read with Section 34 of the Indian Penal Code.

(3.) THE prosecution case is that on 1. 4. 2009, Manjula, who is the sister of the petitioner herein committed suicide. The allegation was that Sreejith, a neighbour of Manjula was responsible for driving Manjula to commit suicide. On that day, Sreejith and his mother were allegedly attacked by the petitioner and the second accused and caused serious injuries. Crime No. 230 of 2009 was registered against Sreejith under Section 306 of the Indian Penal Code. Crime no. 235 of 2009 was registered against the petitioner and another. The allegation against the petitioner is that he attacked the defacto complainant and her son on the belief that Sreejith, son of the defacto complainant was responsible for the suicide of the petitioner's sister.