SANOOSH P.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused in Crime No.675/2021 of Thenmala Police Station, Kollam District alleging commission of offences under Ss. 498A, 323 read with Sec. 34 of the Indian Penal Code.

(2.) The 1st petitioner is the husband of the de facto complainant. The 2nd and 3rd petitioners are his parents and the 4th petitioner is sister. The allegation against that petitioners is that after marriage of the 1st petitioner with the de facto complainant on 15/5/2019 they misappropriated the gold ornaments and other valuables of the de facto complainant and mentally and physically harassed her for dowry. It is also alleged that the 1st accused assaulted and slapped the de facto complainant on several occasions.

(3.) The learned counsel for the petitioners submit that the petitioners are absolutely innocent and the petitioners have always treated the de facto complainant with love and care. It is submitted that the 1st petitioner was always willing to lead and happy married life with the de facto complainant, however the de facto complainant was not willing to do so.