MANOJ KUMAR G. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail under Sec. 438 of the Code of Criminal Procedure, filed by the accused in Crime No.26 of 2024 of Kottarakkara Police Station, Kollam District, registered under Ss. 294(b), 323, 498A and 506(i) of IPC.

(2.) The prosecution allegation is that the petitioner, who is the husband of the defacto complainant, subjected her to matrimonial cruelties, both physical and mental, demanding more dowry. Moreover, he physically assaulted her and abused her in filthy language.

(3.) Heard learned counsel for the petitioner and learned Public Prosecutor.