SAJI ABRAHAM Vs. S I OF POLICE

JUDGEMENT

(1.) Petitioner who is the husband of the de facto complainant Princy and who is the accused in Crime No.34/07 of Aranmula Police Station registered for offences punishable under sections 324, 326 and 506(i) IPC and subsequently registered also for an offence punishable under section 498A IPC, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The petitioner is alleged to have attacked his wife with a brick causing injuries including fracture on her left thumb.