VISHNU R. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner who is the husband of the 4th respondent. The impugned order has been passed by the 3rd respondent/dowery prohibition officer.

(2.) According to the learned counsel for the petitioner, the petitioner married the 4th respondent on 6/9/2020 at Mangalathukavu Devi Temple, Ashtamudi, Kollam, as per the customs and practices prevailing among Hindu community. After the marriage they are living together as husband and wife at the residence of the petitioner. Their relationship was strained and 4th respondent initiated legal proceedings against the petitioner and ultimately she filed a petition before the nodal officer (Dowry cases), which is produced as Exhibit P1.

(3.) According to the learned counsel for the petitioner, the 4th respondent's parents and her brother deposited all her ornaments in the bank locker, except daily use jewelery in the name of the 4th respondent and the petitioner at Thodiyoor Service Co-operative Bank, Edakulangara Branch. Even the key is also in the possession of the 4th respondent alone.