ABBAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail is filed by the petitioners who are arraigned as accused Nos. 2 and 3 in Crime No. 1082/2020 of Alathur police station registered for the offences punishable under Sections 498(A) and 406 read with Section 34 of the Indian Penal Code.

(2.) The prosecution allegation is that the defacto complainant is the daughter-in-law of these petitioners.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.