SREEJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) Petitioners are the accused Nos.1 and 2 in Crime No.56 of 2021 of Kurathikadu Police Station in Alappuzha District registered for the offences punishable under Sections 498(A) and 34 of the Indian Penal Code.

(3.) The prosecution case is that the first petitioner married the defacto complainant on 06.09.2017. While they were residing together as husband and wife, she was subjected to both mental and physical cruelty by the first petitioner along with the second petitioner, who is the mother of the first petitioner. Thereby they together have committed the aforesaid offences.