SURESH BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 1st accused in Crime No.1835/2021 of Nemom Police Station, Thiruvananthapuram District alleging commission of offences under Ss. 498A and 506 (ii) of the Indian Penal Code.

(2.) The petitioner got married to the de facto complainant on 23/02/2019. It is alleged that the petitioner together with the 2nd accused in the case (mother of the petitioner) had harassed de facto complainant mentally and physically demanding dowry. It is also alleged that she had suffered injury as a result of physical assault by the petitioner and his mother.

(3.) The learned counsel for the petitioner submits that the petitioner had initiated proceedings for divorce as O.P No.752/2021 before the Family Court, Thiruvananthapuram. He submits that those proceedings were initiated in the month of March and in the month of April, 2021, the brother of the de facto complainant and others attacked him and caused very serious injuries, as a result of which the petitioner is presently unable to stand up or to speak. It is submitted that the aforesaid crime has been registered only as a counter blast and to prevent the petitioner from filing a complaint against the brother of the de facto complainant and others for attacking him in the month of April, 2021.