IDRIS Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 438 of Code of Criminal Procedure seeking pre-arrest bail.

(2.) The petitioner is the accused No.1 in Crime No.309/2020 of Pinarayi Police Station. The offences alleged are under Sections 498 (A), 323, 324 and 506 read with Section 34 of IPC.

(3.) The prosecution case in short is that the defacto complainant was subject to cruelty both physically and mentally by the petitioner and remaining accused and thereby committed offences.