SURESH KUMAR P.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners 1 and 2 are accused in Crime No.1065/2021 of Kumarakom Police Station alleging commission of offences under Sections 323 and 498A read with Section 34 of the Indian Penal Code. The 3rd petitioner is not an accused in that case.

(2.) The allegation against the petitioners 1 and 2 is that they harassed the de facto complainant with demands for dowry. The learned counsel for the petitioner would submit that the 1st petitioner is a liver patient and the 2nd petitioner is a cancer patient. It is submitted that the case has been registered surreptitiously by the de facto complainant without arraying her husband (son of the petitioners 1 and 2) as an accused with the sole intention of getting hold of the retirement benefits of the 2nd petitioner.

(3.) The learned Public Prosecutor on instructions would submit that the investigation in the matter is progressing and if this court is inclined to grant bail the same may be subject to conditions to ensure that the petitioners co-operate with the investigation.