SAJJAY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 1st accused in C.C.No.77/2013 on the file of the Judicial First Class Magistrate Court-II, Kollam.

(2.) The offences alleged against the petitioner are punishable under Ss. 498A, 420, 406 and 34 of the IPC.

(3.) The petitioner is the husband of the 2nd respondent. The 2nd respondent is the de facto complainant.