MANOJ KOCHUKUNJU Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application filed under Section 438 of the code of Criminal Procedure for anticipatory bail. Petitioners are accused Nos. 1 to 3 in Crime No. 172 of 2009 of Sasthamcotta police Station alleging commission of offences punishable under sections 498 (A), 406 and 323 of the Indian Penal Code. The first petitioner is the husband of the de facto complainant and petitioners 2 and 3 are his parents.

(2.) THE crux of the allegations levelled against the petitioners is that they had tortured the de facto complainant both mentally and physically by demanding dowry. The marriage between the first petitioner and the de facto complainant was solemnized on 4. 2. 2004 and it is the case of the petitioners that now the first petitioner and the de facto complainant are living separately.

(3.) IT is now as a parthian shot that the de facto complainant, the wife, has now filed the complaint against the petitioners, according to the petitioners. The petitioners now apprehend arrest in connection with the aforesaid crime involving non bailable offences.