SOORAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Sec. 438 Cr.P.C by accused Nos.1 to 3 in Crime No.182 of 2024 of Kodumon Police Station. The offences alleged against the petitioners are under Ss. 498A, 323, 506 r/w 34 IPC.

(2.) The Prosecution case is that the 1st accused married the defacto complainant on 7/12/2022 as per religious rites and ceremonies. While they were living together as husband and wife, he along with accused persons 2 and 3 subjected her to cruelty demanding more dowry, pledged her 12 sovereigns of gold ornaments, appropriated patrimony of Rs.2.00 Lakhs and intimidated her.

(3.) The application was opposed by the learned Public Prosecutor.