ANWAR; AFSAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C. for anticipatory bail.

(2.) Heard the learned counsel appearing for the petitioners and the learned Public Prosecutor appearing for the respondent. C.D. produced.

(3.) The petitioners are accused 2 and 3 in Crime No.423 of 2013 of Ambalappuzha Police Station. The offences alleged are under Sections 498A and 506(i) read with Section 34 of IPC. The allegation is that the 1st accused in this case married the de facto complainant on 7.11.2010 and thereafter, all the accused in this case subjected her to physical and mental cruelty apart from other allegations. Learned counsel for the petitioners submits that the petitioners are the brothers of the 1st accused. They are innocent of the allegations raised against them. They have no criminal antecedents. The investigation of the case has progressed much. He further submits that the petitioners apprehend arrest by the police at any time.