SHAHUL HAMEED 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 No. 2 to 6 in Crime No. 81 of 2020 of Palakkad Town South Police Station. The above case is registered against the petitioners alleging offence punishable under Sections 376 and 420 read with Section 34 of the Indian Penal Code. The offence under Section 3 & 4 of the Muslim women (Protection of Rights on Marriage) Act , 2019. The allegation against the 1st accused includes an offence under Section 3 & 4 of the Muslim women (Protection of Rights on Marriage) Act , 2019.

(3.) The prosecution case is that the petitioners and the 1st accused mentally and physically harassed the defacto complainant. There is an allegation that the petitioners induced the 1st accused to marry another women, and therefore, the offence under Section 420 of the IPC is also committed.