RAJESH G. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Code of Criminal Procedure.

(2.) The petitioners are the accused Nos.1 to 4 in Crime No.32 of 2021 of Kongad Police Station, Palakkad. The offences alleged against the petitioners are punishable under Section 498 A of IPC. The petitioner No.1 is the husband of the defacto complainant. The 2nd and 3rd petitioners are the father and mother respectively of petitioner No.1. The 4th petitioner is the sister of petitioner No.1.

(3.) The prosecution case: The marriage between petitioner No.1 and the defacto complainant was solemnized on 28.4.2018. Subsequent to the marriage the parties resided together in the matrimonial home. While living together the petitioners mentally and physically harassed the defacto complainant demanding more dowry.