RAGILESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Annexure A8 order, in terms of which the bail granted to the petitioners in a case registered for offences punishable under Sections 498A, 304B and 306 of the Indian Penal Code by the jurisdictional Magistrate has been cancelled by the Court of Session, is under challenge in this Criminal Miscellaneous Case.

(2.) The second petitioner is the mother of the first petitioner. They are accused 1 and 2 in Crime No. 719 of 2019 of Kunnamangalam Police Station. The accusation in the case is that the wife of the first accused has committed suicide on account of the cruelty and harassment of the accused in connection with the demand for dowry. On production of the accused before the jurisdictional Magistrate, they were remanded to custody. Later, the accused preferred application for bail before the jurisdictional Magistrate, and in terms of Annexure A5 order, the jurisdictional Magistrate enlarged the accused on bail. Annexure A5 order was challenged by the State in revision before the Sessions Court, and in terms of Annexure A8 order, the Sessions Court cancelled the bail granted to the accused. The accused are aggrieved by the said order of the Sessions Court.

(3.) Heard the learned counsel for the petitioners as also the learned Public Prosecutor.