VISWAMBHARAN A M 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 and 3 in crime No. 1145 of 2020 of Town West Police Station, Thirssur District. The above case is registered against the petitioners and another alleging offences punishable under Sections 403 , 498A read with Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the 1 st accused married the defacto complainant on 24.4.2016 and about 350 sovereigns was gifted at the time of marriage by the parents of the defacto complainant to her. Subsequently the petitioners and the other accused mentally and physically harassed the defacto complainant demanding more dowry. It is also alleged that there was physical harassment also from the side of the petitioners and the other accused.