LALKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Code of Criminal Procedure, 1973.

(2.) Petitioners are accused No.1 to 3 in crime No.948/2021 of Pathanamthitta Police Station, which is registered under Section 498A r/w.34 IPC. First petitioner is the husband of the defacto complainant and their marriage was solemnized on 29.10.2020 as per the Hindu religious rites and ceremonies. Thereafter, while residing at the matrimonial home she had been subjected to continuous mental torture by the petitioners demanding more gold and dowry and ultimately she returned to her parental home on 21.02.2021. Thereby accused committed the offence aforementioned.

(3.) Heard the learned Public Prosecutor and the learned counsel for the petitioners.