MOLLY Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The first petitioner is the daughter-in-law while petitioners 2 and 3 are the daughters of the de facto complainant. They are arrayed as accused Nos.2 to 4 in Crime No.104/2022 of Kudiyanmala Police Station, Kannur District alleging offences under Ss. 342, 323, 365 r/w. Sec. 34 of the Indian Penal Code, 1860.

(3.) Sri.A.C.Venugopal, the learned counsel for the petitioners contended that the allegations against the petitioners are all false and that the same is the result of a property dispute between the family members of the de facto complainant. It is also submitted that the first accused has already been released on bail.