SELVARAJ ALIAS T S RAJAN Vs. PUBLIC PROSECUTOR

JUDGEMENT

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

(2.) The petitioners are the accused in Crime No. 1119 of 2020 of Karunagapally Police Station, Kollam District. The above case is registered against the petitioners alleging offences punishable under Sections 120 (b), 420, 495, 496, 503, 506, and 497 of the Indian Penal Code ( IPC ).

(3.) The prosecution case is that the 1st petitioner is the husband of the defacto complainant. The Petitioners No. 2 & 3 are the mother and sister of the 1 st petitioner. The petitioner married the defacto complainant on 19.10.2008. The allegations of the defacto complainant is that the 1st petitioner had already married and the same is suppressed to the defacto complainant at the time of her marriage. Hence, it is alleged that the petitioners committed the offence.