BAIJU JOSE Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the first accused in Crime No.434/2022 of Thrissur Town West Police Station registered for the offence under Ss. 498A and 316 r/w Sec. 34 of the Indian Penal Code.

(3.) Prosecution case is that petitioner, who is the first accused is the husband of the defacto complainant and is alleged to have committed physical and mental cruelty after demanding dowry and thereafter on 25/3/2022 and on 19/4/2022 assaulted the defacto complainant causing an abortion of her pregnancy and thereby committed the offence alleged against him.