AYSHA BEEVI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Sec. 438 of the Code of Criminal Procedure, 1973.

(2.) The petitioner is the 2nd accused in Crime No.32/2024 of Areacode Police Station, Malappuram, for having allegedly committed the offences punishable under Ss. 406, 498A read with 34 of Indian Penal Code.

(3.) The prosecution allegation is that, the petitioner, who is the mother-in-law and the 1st accused ' husband, harassed and subjected the de-facto complainant to cruelty. It was also alleged that the 1st accused manhandled the de-facto complainant.