GOPALAKRISHNAN Vs. STATE

JUDGEMENT

(1.) The petitioner/A1, who was arrested and remanded to judicial custody on 28/1/2026, for the alleged offence punishable under Ss. 194 of BNSS Act (174 of Cr.P.C) and subsequently altered into offence under Sec. 108 of BNS (306 of IPC) in Cr.No.114 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the deceased in this case is the wife of A1, and their marriage was solemnized more than eight years ago. It is alleged that A1 along with his family members forced her to do various kinds of work and also threatened her, unable to bear the harassment, the victim has committed suicide by hanging herself, which led to the registration of the case. Based on the same, the petitioner was arrested. Hence, the present petition has been filed by the petitioner for seeking bail.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has not committed any such offence as alleged by the prosecution and he has been falsely implicated in this case. He further submitted that the co-accused were enlarged on anticipatory bail by this court vide order dtd. 13/2/2026 in Crl.OP.No.3507 of 2026. He further submitted that the petitioner is in custody from 28/1/2026 and he is ready to cooperate with the investigation and also ready and willing to abide by any conditions that may be imposed by this court. Hence, he prayed for grant of bail to the petitioner.