AKHIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail

(2.) The petitioner is the sole accused in Crime No.226/2023 of Nagarur Police Station, Thiruvananthapuram District alleging commission of offences under Sec. 498A of the Indian Penal Code and Ss. 3(1)(c), 3(1)(e) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The allegation against the petitioner is that after a period of two years after the marriage of the petitioner with the 2nd respondent, the petitioner had committed the offence punishable under Sec. 498 A of the Indian Penal Code by demanding more dowry. It is also alleged that the petitioner had insulted the 2nd respondent by calling her by her caste name. The petitioner has filed Crl.MC No.5901/2023 before this Court seeking to quash the proceedings registered against him. The said case is pending consideration of this Court. In the meanwhile, the petitioner has been arrested and is in custody from 28/8/2023.