T.C.MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail, filed by accused Nos. 2 & 3 in Crime No. 725/2021 of Vellarikundu Police Station, Kasaragod, where accused Nos.1 to 3 alleged to have committed offence under Sec. 498A of the Indian Penal Code.

(2.) Heard both sides.

(3.) Though the learned Public Prosecutor sought time to produce the report of the investigating officer, it is submitted by the learned counsel for the petitioner that the petitioners are under threat of arrest. He submitted further that the First Information Statement (FIS) given by the de-facto complainant has been produced along with the bail application. He submitted further that nothing stated in the FIS to incriminate the parents also, in this matter.