SAFEER 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 in Crime No.3193 of 2019 of Kottarakkara Police Station. The above case is registered against the petitioners alleging offences punishable under Section 498A, 294 (b) and Section 4 of the Muslim Women (Protection of Rights on Marriage) Act 2019 (For short - Act 2019)

(3.) For considering bail application under the Act 2019, notice should be given to the victim. Hence, when this Bail Application came up for consideration, this Court passed the following order on 9.10.2020.