RAMESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking pre-arrest bail filed under Sec. 438 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the sole accused in Crime No.688/2022 of Vatanappally Police Station, Thrissur, alleging offences under Sec. 498A of the Indian Penal Code, 1860.

(3.) According to the prosecution, the accused married the defacto complainant on 21/8/2022 and thereafter physically and mentally harrassed the defacto complainant demanding dowry and also took her nude photographs on the mobile phone and harrassed her and thereby committing the offence alleged against him.