SREENA Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are accused in Crime No.2889 of 2020 of Karunagapally Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 498A, 323, 341, 406, 468 and 120B read with Section 34 of the Indian Penal Code.

(3.) The prosecution case is that the petitioners mentally and physically harassed the de facto complainant who is the daughter-in-law of the second petitioner. The petitioners are the in-laws of the de facto complainant.