LALITHA VISHWANATHAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are accused Nos. 2 to 4 in Crime No.3824/2020 of Kottarakkara Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 498A, 323, 341, 506, 294(b) r/w Section 34 of the IPC.

(3.) The prosecution case is that the first accused married the defacto complainant. Thereafter, it is alleged that the petitioners and the first accused mentally and physically harassed the defacto complainant.