DINTO VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) The prosecution case is that the 1st petitioner had married the defacto complainant as per the custom of their community on 27.05.2018 and while they were residing together as husband and wife she was subjected to physical and mental torture and harassment by these petitioners demanding more money and gold ornaments. Because of the cruel treatment on their side she had to shift her residence and now they are residing separately for the last more than two years. Thereby these petitioners have committed the aforesaid offences.

(3.) The learned counsel for the petitioners submit that the the allegations levelled against them are absolutely false and baseless. In fact the defacto complainant resided with the 1st petitioner at his residence only for a few days, but they were implicated in this false case with ulterior motive. But they apprehend undeserved arrest and hence this application.