OMANA NOUSHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioners are the accused in Crime No.803 of 2020 of Kalamassery Police Station. The above case is registered against the petitioners alleging offences punishable under Section 498 A r/w Section 34 of the IPC. The offence under Sections 3 and 4 of the Muslim Women (Protection of Rights on Marriage) Act 2019 is also alleged.

(3.) When this bail application came up for consideration, this Court issued notice to the defacto complainant. A counsel also appeared for the defacto complainant.