FRANCIS LINSON Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.1695 of 2022 of Palluruthy Police Station, Ernakulam District. The offences alleged against the petitioner are punishable under Sec. 498A of the Indian Penal Code,1860.

(3.) According to the prosecution, petitioner had physically and mentally treated his wife with cruelty and thereby committed the offences alleged.