SEBASTAIN JOSEPH 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 accused 2 to 7 in Crime No.2451 of 2020 of Anchal Police Station. The above case is registered against the petitioners alleging offences punishable under Section 498A r/w Section 34 of the IPC.

(3.) The prosecution case is that the first accused who is the husband of the defacto complainant and the other accused mentally and physically harassed the defacto complainant.