SOUMYA Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) The petitioner, the second accused in Crime No.238 of 2021 of Chittarikkal Police Station registered for the offences punishable under Sections 341, 323, 324, 294(b), 506 and 308r/w Section 34 of the Indian Penal Code, apprehending arrest has filed this application.

(3.) The prosecution allegation is that this petitioner is the wife of the first accused. The first accused is the brother of the defacto complainant. On 19.05.2021 at about 13.45 hours the first accused assaulted the defacto complainant and her mother by using a mob stick and a wooden log causing injuries to her. He has also abused her in filthy language and threatened her. Thereby, this petitioner along with the first accused had committed the aforesaid offences.