SPENCER S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking pre-arrest bail filed under Sec. 438 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the 1st accused in Crime No.1764/2022 of Ettumanoor Police Station, Kottayam District alleging offence under Sec. 498A r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) The prosecution case is that the first accused, who is the husband of defacto complainant, along with other accused, harrassed her mentally and physically in pursuance of his demand for dowry and hence, committed the offence.