BONY BAIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) Petitioners are accused Nos.1 to 3 in Crime No.764 of 2020 registered for the offences punishable under Sections 323, 341, 498 A read with Section 34 of the Indian Penal Code and Section 75 of the Juvenile Justice (Care and Protection of Children) Act.

(3.) The prosecution case is that the first petitioner is the husband of the defacto complainant and the second petitioner is the mother-in-law and the third petitioner is her sister-in-law. The allegation against them is that they have physically and mentally harassed and tortured the defacto complainant while she was residing at her matrimonial home at Angamaly. They have also harassed the minor child and thereby committed the aforesaid offences.