HASHIM ALI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code (Cr.P.C.) was heard through Video Conference.

(2.) The petitioners are the accused in Crime No.202/2021 of Chandera Police Station, Kasaragod District. The above case is registered against the petitioners alleging offences punishable under Section 498A IPC.

(3.) The 1st petitioner is the husband of the defacto complainant and the 2nd petitioner is the mother of the first petitioner. It is alleged that the petitioners mentally and physically harassed the defacto complainant.