NIKHIL LAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under section 438 of the Code of Criminal Procedure.

(2.) The petitioner herein is the 1st accused in Crime No.200 of 2017 of Meppady Police Station, registered alleging offences punishable under sections 498A , 323 , 294(b) , 506 , 354 , 406 read with 34 of the IPC .

(3.) The de facto complainant is the wife of the petitioner herein. The marriage between the parties took place on 28.5.2015. The petitioner who was working abroad left India, two months after the wedding, to rejoin work. Alleging that the petitioner and his family members subjected the de facto complainant to physical and mental harassment with a view to coerce her to bring more dowry, a complaint was filed before the learned Magistrate which ultimately led to the registration of the crime on 19.7.2017.