LAWS(KER)-2020-11-910

ANWAR MOHEMMED Vs. STATE OF KERALA

Decided On November 20, 2020
Anwar Mohemmed Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

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

(2.) Petitioners are the accused in Crime No.2217/2020 of Karunagappally Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 498A IPC.

(3.) The prosecution case is that the petitioners mentally and physically harassed the defacto complainant.