JAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the accused in crime No.2142/2021 of Kothamangalam Police Station, Ernakulam which is registered for the offences punishable u/s.308 & 498-A.

(2.) It is alleged that the petitioner married the defacto complainant on 30/4/2006 as per the religious rites and ceremonies, while so, living together, in May 2021, he manhandled the defacto complainant alleging that she is financially not sound and on 21/8/2021 at about 1.00 p.m accused hit her with a torch and caused grievous injury on her forehead and if it was not evaded by her, touching on her head, death would have occurred, thereby accused committed the offences aforementioned.

(3.) According to the learned counsel for the petitioner, the petitioner had been arrested on 23/8/2021 and thereafter he has been under confinement.