HABIS SUNIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail.

(2.) The petitioners are the accused in Crime No.1790/2021 of Pallikkal Police Station, Thiruvananthapuram Rural District alleging commission of offence under Sec. 498A of the Indian Penal Code.

(3.) The 1st petitioner got married to the de facto complainant on 7/7/2019. It is submitted that almost immediately after the marriage, the 1st petitioner returned to his place of employment and shortly thereafter, the de facto complainant left the matrimonial home and returned to her house. It is submitted that the de facto complainant has initiated proceedings before the Family Court, Attingal for return of gold ornaments etc., and for maintenance. It is submitted that though, on return to India, the 1st petitioner requested the de facto complainant to rejoin him, she refused and thereafter, the information which led to registration of above crime was given. The 2nd petitioner is the mother of the 1st petitioner and petitioners 3 and 4 are the sisters of the 1st petitioner.