K S SREEJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for regular bail filed under section 439 of the Code of Criminal Procedure.

(2.) PETITIONER is the accused in Crime No. 230/09 of Kasaragod police Station. The said crime has been registered alleging commission of offence punishable under Section 306 of the Indian penal Code, in connection with the suicide committed by one smt. Manjula, the daughter of the defacto complainant, on 1. 4. 2009. The petitioner was arrested in connection with the case on 3. 4. 2009 and since then he has been in judicial custody. His application for bail, moved before the J. F. C. M.-I, Kasaragod was dismissed as per annexure A1. According to the petitioner, it is a falsely foisted case against him and he has absolutely no connection with the alleged crime.

(3.) I have heard the learned counsel for the petitioner and also the learned Public Prosecutor.