GEETHA LALI Vs. KERALA STATE

JUDGEMENT

(1.) The petitioners herein have been arrayed as accused Nos.2 and 3 among the 3 accused in the instant Crime No.469/2019 of Pooyappally Police Station, which has been registered for offences punishable under Secs.302, 304B, 344 read with Sec.34 of the IPC.

(2.) The prosecution case in short is that, the deceased lady Thushara, aged 27 years is the wife of A1 and that A2 and A3 are the parents of the A1. After the solemnization of the marriage of A1 with the deceased lady on 9.12.2013, she has been living in the matrimonial home, along with the abovesaid accused persons and that in furtherance of their common intention, accused Nos.1 to 3 had constantly subjected her to mental harassment and cruelty and demanded more dowry, and that on 7.6.2017, after she had given birth to her second child, they had constantly deprived her food and medication for quite a long time and due to lack of basic nutrients, her weight got reduced to 20 kilograms and due to such extreme starvation, it ultimately resulted in her death on 21.3.2019 and that the accused persons with the intention to consistently and constantly deprive her of food and nutrients and medications, have thus committed the abovesaid offences. The two petitioners herein (A2 and A3) have been arrested on 29.3.2019 and 3.4.2019 respectively, and have been under judicial custody since then.

(3.) This Court on three previous occasions have dismissed the regular bail applications of all the three accused persons as can be seen from Anxs.A2, A3 and A4 orders.