UDEESH KUMAR P.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the accused in Crime No.514/2021 of Cheemeni Police Station, Kasaragode District alleging commission of offences punishable under Section 498A of the IPC. The petitioner and the de facto complainant were got married on 15.6.2015. It is alleged that when the de facto complainant questioned the illicit relationship of the petitioner, she was harassed and manhandled by the petitioner. The incident is said to have been taken place on 31.10.2021.

(2.) The learned counsel for the petitioner submits that the petitioner is a serving Indian Army personnel and is currently serving in Assam. It is submitted that the allegations do not constitute an offence under Section 498A of the Indian Penal Code. It is submitted that the custodial interrogation of the petitioner is not necessary for the purpose of investigation of the matter.

(3.) I have heard the learned Public Prosecutor also.