MOHAMMED MUSTHAFA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.573/2021 of Manjeswar Police Station, Kasaragod. The 2nd respondent is the de facto complainant.

(2.) The offence alleged against the petitioner is punishable under Sec. 498A of IPC.

(3.) An affidavit sworn in by the de facto complainant is produced.