JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.100 of 2023 of Kambalakkad Police Station in Wayanad, registered for the offences punshable under Ss. 323, 498A and 308 of IPC

(2.) The crime is registered based on the complaint filed by the petitioner's wife alleging that the petitioner had harassed her by demanding more money and on 29/1/2023, he had attempted to kill her by strangulating with a service wire. The petitioner was arrested on 5/5/2023 and is continuing in custody.

(3.) Learned Counsel for the petitioner submitted that even if the allegations are accepted, the alleged offences are not made out and in any event, there is no justification in continuing the petitioner's custody any further.