LAWS(KER)-2021-7-34

JAYAN.S Vs. STATE OF KERALA

Decided On July 09, 2021
Jayan.S Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) Apprehending arrest in connection with Crime No.401 of 2021 of Chavara Police Station, Kollam District registered for the offences punishable under Sections 498A, 294(b) and 506 of the Indian Penal Code the petitioner has moved this application under Section 438 of the Code of Criminal procedure.

(2.) The prosecution case is as follows :-

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