SHEIK ABDULLA Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 438 Cr.P.C. the petitioner, who is the husband of the complainant Shahina and who is the accused in Crime No.17/07 of Manjeri Police Station for an offence punishable under Sec.498A I.P.C., seeks anticipatory bail.

(2.) The marriage between the petitioner and the complainant took place 11 years ago.

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