KOKAKUTTY PALLATHU PUTHANPURAYIL MUHAMMED Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are the accused in Crime No.792/2023 of Guruvayoor police station, Thrissur district, alleging commission of offences under Ss. 406 and 498A r/w. 34 of the Indian Penal Code.

(3.) The 1st petitioner is the husband of the de facto complainant. Allegation against the petitioners is that, from 15/1/2004 to 18/9/2023, and after the marriage of the 1st petitioner with the de facto complainant, the petitioners have subjected the de facto complainant to cruelty, both mental and physical. It is also alleged that the 1st petitioner misappropriated the some amounts belonging to the de facto complainant and thereby, they committed the offences alleged against them.