SREEJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application filed under Section 439 of the code of Criminal Procedure. Petitioner is the first accused in crime No. 147 of 2009 of Kunnicode Police Station. The allegation is that the petitioner has committed offences punishable under 498a ands 304b read with Section 34 of the indian Penal Code. In connection with the above said crime petitioner was taken into custody on 1. 4. 2009 and since then he is in judicial custody. According to the petitioner, his wife has committed suicide on account of mental strain. But according to the prosecution, the petitioner has harassed his wife demanding more dowry and that led to the commission of suicide.

(2.) I have heard the learned Public Prosecutor. Considering the fact that the petitioner has been in custody from 1. 4. 2009 and that major part of the investigation has already been completed, I think no prejudice will be caused to the investigation, if the petitioner is released on bail subject to conditions.

(3.) ACCORDINGLY this application is allowed subject to the following conditions: