THANKAPANDI GANESAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is a petition for regular bail.

(2.) THE petitioner is the accused in Crime No. 43/2009 on the commission of an offence under section 302 and 201 IPC. The allegation against the petitioner is that he has committed murder of his own wife on 20. 2. 2009. He was arrested on 7. 3. 2009 and since then he is in judicial custody.

(3.) I heard the counsel for the petitioner and learned public Prosecutor.