ROBIN JOSE 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.249/2022 of Edathala Police Station, Ernakulam District alleging offence under Ss. 498A of the Indian Penal Code, 1860.

(3.) The prosecution case is that the accused on 25/9/2021 kicked the de facto complainant and beat her on her left ear when she enquired about the adulterous life of the petitioner and thus, committed the offence.