DIRAR ANSARI Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed u/s 438 of the Code of Criminal Procedure seeking pre-arrest bail.

(2.) The applicants are the accused Nos.1 to 3 in Crime No.297/2023 of Fort Kochi Police Station. The offence alleged is punishable under Sec. 498A of IPC.

(3.) The prosecution case, in short, is that the de facto complainant was subjected to cruelty both physically and mentally by the applicants demanding more dowry and thereby committed the above said offence.