RATHEESAN K.V Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.258/2021 of Hosdurg Police Station, Kasargod District and the offences alleged against the petitioner are under Ss. 498A, 323 and 406 of the Indian Penal Code.

(2.) The 2nd respondent is the wife of the petitioner. Their marriage was solemnized on 11/12/2020. The 2nd respondent filed a complaint before the Judicial First Class Magistrate-I, Hosdurg which was referred to the police for investigation, in which the petitioner, his mother and his brother and sister were named. The police filed a report deleting the names of all other accused.

(3.) Heard the learned counsel for the petitioner, the learned Public Prosecutor as well as the learned counsel for the second respondent.