GEORGE MATHEW ALIAS SANTHOSH Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the accused in Crime No.10/07 of Chittar Police Station for offences punishable under sections 452, 506(ii) and 294(b) IPC, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that the accused married the second daughter of the de facto complainant on 19.8.2006, at the time of marriage Rs.5 lakhs and 64 sovereigns of gold ornaments were given and the wife of the petitioner is employed in Saudi Arabia as a nurse and the petitioner, who had come down to his native place, trespassed into the house of his widowed mother-in-law by 12 noon on 24.1.2007 and demanded more dowry by putting her under fear of death by showing a knife and abusing her in filthy language.