SREENATH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.132 of 2020 of Marayamuttam Police Station, Thiruvananthapuram. The above case is registered against the petitioner and others alleging offence punishable under Sections 323, 498A r/w. Section 34 IPC.

(3.) The prosecution case is that the petitioner married the de facto complainant on 30.11.2008. Thereafter, the petitioner and the other accused mentally and physically harassed the de facto complainant.