ELIYAMMA KOSHY Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the second accused in Crime No.926 of 2023 of Adoor Police Station, Pathanamthitta, alleging commission of offences punishable under Ss. 498A, 321, 325 and 294(b) of the Indian Penal Code read with Sec. 3(i) of the Dowry Prohibition Act, 1961.

(3.) The allegation against the petitioner is that, after the marriage of the petitioner's son with the defacto complainant, the petitioner as well as her son had physically and mentally harassed the defacto complainant and demanded dowry. It is alleged that the first accused in the case had assaulted the defacto complainant and the second accused (petitioner) had also informed the defacto complainant that, if she brings more dowry, the entire issues can be solved.