JAYASURYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Code of Criminal Procedure.

(2.) In view of the restricted functioning of the courts owing to SARS COVID 19 Pandemic, this application is taken up and heard through Videoconferencing.

(3.) The applicants 2 and 3 are the parents of the 1st applicant and the 4th applicant is his sister. The 5th applicant is the husband of the 4th applicant. They have been arrayed as accused Nos. 1 to 5 in Crime 182/2020 of Chiriyinkil Police Station registered under Section 498A read with Section 34 IPC. The aforesaid crime has been registered at the instance of the wife of the 1st applicant.