SREELAL S. Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) The petitioners are accused Nos.1 to 5 in Crime No.1702/2020 of Pettah police station registered for the offences punishable under Sections 498A nd 34 of the Indian Penal Code.

(3.) The defacto complainant is the wife of the first petitioner. Petitioners 2 and 3 are the parents of the first petitioner and the 4th petitioner is his brother and the 5th petitioner is the wife of the 4th petitioner.