LAWS(KER)-2018-7-834

RATHEESHKUMAR AND OTHER Vs. STATE OF KERALA

Decided On July 30, 2018
Ratheeshkumar And Other Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This application is filed under Section 438 of the Cr.P.C.

(2.) The applicants herein are the accused Nos.1 and 2 in Crime No.378 of 2018 of the Badagara Police Station, registered under Sections 498A, 406, 324 r/w. Section 34 of the IPC.

(3.) The 2nd applicant is the father of the 1st applicant and the de facto complainant is the wife of the 1st applicant. The marriage between the parties were solemnised on 7.04.2013. They are blessed with a girl child as well. It is alleged that the applicants herein subjected the de facto complainant to physical as well as mental harassment demanding dowry.