MUHAMMAD THAMNAS Vs. STATE OF KERALA AND OTHER

JUDGEMENT

(1.) This application is filed under section 438 of the Code of Criminal Procedure, 1973.

(2.) The applicant herein is the 1st accused in Crime No.627 of 2017 registered at the Iritty Police Station under Sections 498(A), 323 r/w Section 34 of the IPC.

(3.) The de facto complainant is the wife of the applicant herein. Their marriage was solemnised in the month of March 2016. Thereafter, the applicant herein and his parents have subjected her to incessant cruelty and harassment demanding dowry. It is also alleged that on one instance, while the mother of the de facto complainant visited her, the applicant herein assaulted her as well.