(1.) Petition for anticipatory bail.
(2.) The petitioner is the accused in Crime No. 15/2018 of Erumapetty Police Station registered for the offences punishable under Section 498A, 341, 323, 325, 294(b) and 506(i) of the Indian Penal Code.
(3.) The prosecution allegation is as follows: The petitioner has married the de facto complainant as per the custom of their community and they were residing together as husband and wife at his residence. Two children were also born to them in the wedlock. While so the petitioner had tortured the de facto complainant both physically and mentally after misappropriating her gold ornaments and money presented by her parents. On 11.1.2018 at about 6.10 a.m., the petitioner had manhandled her and caused injuries to her hand and she was immediately rushed to the hospital for treatment and thus he has committed the aforesaid offences.