ELDOSE GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, 'the BNSS' hereinafter), by the petitioner, who is the 1st accused in Crime No.1341/2021 of Koothattukulam police station, Ernakulam, now pending as C.C.No.605/2022 on the files of the Judicial First Class Magistrate Court- III, Muvattupuzha, seeking the following relief:

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

(3.) In this matter, the prosecution alleges commission of offences punishable under Ss. 498A, 323 and 506(i) r/w Sec. 34 of the Indian Penal Code, by the accused. The prosecution case in nutshell is that, the marriage between the petitioner herein and the de facto complainant was solemnized on 31/5/2020. In the month of November, 2020, the petitioner along with other accused demanded gold and money from the de facto complainant and that they caused hurt upon her and her father. The further allegation against the accused is that, the accused persons coerced the de facto complainant to undergo abortion.