SAJU THOMAS ABRAHAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 438 of Code of Criminal Procedure seeking pre-arrest bail.

(2.) The petitioner is the accused No. 1 in Crime No. 880/2022 of Pampady Police Station. The offence alleged against him is punishable under Sec. 498A r/w 34 of the IPC.

(3.) The prosecution case in short is that the de facto complainant was subjected to cruelty, both physically and mentally by the petitioner as well as the 2nd accused.