USHA KUMARI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail.

(2.) The petitioners are accused Nos. 1 and 2 in Crime No.546/2023 of North Parur Police Station, Ernakulam District, alleging commission of offences under Ss. 498A and 294(b) read with Sec. 34 of the Indian Penal Code.

(3.) The prosecution allegation is that the marriage between the son of the 1st petitioner/1st accused and defacto complainant was solemnized on 10/11/2021, without the consent and will of the 1st petitioner and her family and thereafter both the accused namely the mother and sister of the husband of the defacto complainant harassed the defacto complainant and thereby committed the above offences.