SHAIJU Vs. STATE OF KERALA AND OTHER

JUDGEMENT

(1.) This application is filed under section 438 of the Cr.P.C., 1973

(2.) The applicants herein are the accused Nos.1 to 3 in Crime No.799 of 2018 of the Nemmara Police Station, registered under Section 498A r/w. Section 34 of the IPC.

(3.) The 1st applicant is the son of applicant Nos.2 and 3. The de facto complainant is the wife of the 1st applicant. The marriage between the de facto complainant and the 1st applicant was solemnised on 3.11.2010 and they are blessed with a son. According to the de facto complainant, the applicants herein subjected the de facto complainant to persistent mental and physical harassment demanding dowry. Stating these allegations, a complaint was lodged based on which, the aforesaid Crime was registered.