P SAJEED Vs. STATE OF KERALA

JUDGEMENT

(1.) A1 and A2 are the husband and father-in-law of the defacto complainant. A3 to A5 were granted pre-arrest bail by the learned Sessions Judge. It was observed by the learned Sessions Judge that the Case Diary shows that the 1st accused beat the defacto complainant and she was under treatment and due to the same the complainant's hearing capacity was impaired.

(2.) THE learned counsel for the petitioner submits that the said incident took place two or three years earlier and it had nothing to do with the allegation of cruelty.