S.R. SREEJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 02nd day of March, 2021 Application for pre-arrest bail.

(2.) Petitioners are the accused Nos. 1 to 3 in Crime No.2340 of 2021 of Kadakkal Police Station, Kollam District registered for the offences punishable under Sections 498A, 324, 323 r/w Section 34 of the Indian Penal Code.

(3.) The prosecution case is that the first petitioner is the husband of the defacto complainant.