MUHAMMED FIROS 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.) Petitioners are the accused in Crime No.363 of 2022 of Poochakal Police Station. The offences alleged against the petitioners are under Ss. 498A of the Indian Penal Code, 1860

(3.) The prosecution case is that the petitioners had mentally and physically harassed the defacto complainant by alleging that the complainant lacked beauty and the gifts received at the time of marriage was insufficient, thus committing the offences alleged.