AJEESH MUHAMMED SHINOS Vs. STATE OF KERALA

JUDGEMENT

(1.) This application for pre-arrest bail is preferred by the accused Nos. 1 and 2 in Crime No.766 of 2017 of Konni Police Station registered alleging offence punishable under Section 498A, 341 read with Section 34 of the IPC.

(2.) The petitioners herein are son and father respectively. The de facto complainant is the wife of the 1st petitioner. The marriage between parties was solemnized on 16.2.2014 and they are blessed with a son who is now aged 2 years.

(3.) According to the de facto complaint, the 1st petitioner is working in the Forest Department as Beat Forest Officer . Immediately after marriage, the petitioners squandered her money and gold and thereafter subjected her to mental and physical cruelty and harassment with a view to coercing her to meet their demands for more money. It is specifically alleged that the 2nd petitioner herein assaulted her on 19.3.2017 and caused hurt.