JOMON Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.3002 of 2020 of Kundara Police Station. The offences alleged against the petitioner are punishable under Sections 294(b), 323, 506 of the IPC and Section 31 of the Protection of Women from Domestic Violence Act, 2005.

(3.) The petitioner is the husband of the de-facto complainant.