SREENADH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.712 of 2022 of Paravoor Police Station, Kollam District, registered for the offences punishable under Ss. 498A, 451, 341, 323, 324, 354 and 308 of the Indian Penal Code, 1860.

(3.) The prosecution case is that, the defacto complainant, who is the wife of the accused, was subjected to severe cruelty and on 11/8/2022, the accused attempted to strangle the defacto complainant using a shawl, and due to the intervention of a co-worker of the defacto complainant, she escaped and thus the accused had committed the offences alleged.