MANU M.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Code of Criminal Procedure.

(2.) The petitioners are the accused in Crime No.2663/2020 of Vattappara Police Station. The offences alleged against the petitioners are punishable under Sections 323 and 498A r/w 34 of the IPC and Sections 3 and 4 of the Dowry Prohibition Act, 1961.

(3.) The prosecution case: