JITHU J.PURAYIDOM Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

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

(2.) The applicants herein are the accused Nos. 1 to 4 in Crime No. 493 of 2018 of the Vazhakkulam Police Station registered at the instance of the wife of the 1st applicant under Sec. 498A r/w. Sec. 34 of the IPC. The applicant Nos. 2 to 4 are the in-laws of the de facto complainant.

(3.) In the complaint lodged before the police, it is stated that the marriage between the de facto complainant and the 1st applicant was solemnised on 13.4.2015 and they are blessed with a child. It is alleged that the applicants started treating the de facto complainant with cruelty. She was allegedly harassed with a view to coerce her to meet unlawful demand for property and valuable security.