SHIHABUDHEEN A.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.188/2022 of Vadakkekad Police Station, Thrissur District alleging commission of offences under Sec. 498A of the Indian Penal Code.

(2.) The allegation against the petitioner is that the petitioner married the 3rd respondent on 1/11/2009 and two children were born out of the wedlock. It is alleged that the petitioner treated the 3rd respondent with cruelty and physically and mentally harassed her. It is alleged that the petitioner developed an illicit relationship with another lady and whenever the 3rd respondent questioned the same, the petitioner abused and assaulted the 3rd respondent. It is also alleged that the petitioner often came in an inebriated condition and verbally abused the 3rd respondent. It is alleged that the gold ornaments belonging to the 3rd respondent were misappropriated by the petitioner and thereby he committed the offences alleged against him.

(3.) Learned counsel for the petitioner submits that the petitioner is absolutely innocent in the matter and has been falsely implicated. It is also submitted that the allegations are raised only to settle other matrimonial disputes between the petitioner and the 3rd respondent.