ABOOBACKER M. Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS petition is for anticipatory bail.

(2.) THE alleged offence is under Section 498A read with Section 34 of the Indian Penal Code. According to prosecution, petitioners (accused nos.1 and 2), who are husband and mother - in -law of defacto complainant physically and mentally tortured her and committed the offences, demanding more dowry.

(3.) LEARNED Public Prosecutor also conceded that as against second accused, no serious allegations are made, but the main allegations are made against first accused.