SUNIL S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein has been arrayed as accused No.1 among the 4 accused in the instant crime No.1459/2019 of Puthoor Police Station, Kollam District, which has been registered for offences punishable under Sections 498A, 323, 294(b) and 34 of the IPC. The said crime has been lodged on the basis of the First Information Statement given by the lady defacto complainant on 11.11.2019 at about 10 P.M in respect of the alleged incidents which have happened for the period from 23.04.2019 to 11.11.2019.

(2.) The prosecution case in short is that the lady defacto complainant in this case is the wife of the petitioner herein (A1) and accused Nos.2, 3 and 4 are the father, mother and sister respectively of the petitioner herein (A1). After the marriage between the above said spouses, the accused persons have consistently treated her with cruelty and harassment and that she has also been subjected to domestic violence and that hardly four days, after her marriage, 3rd accused had taken away the lady's gold ornaments coming to 18.5 sovereigns and the accused person had thereafter, insisted that the lady defacto complainant should assigned property to their name, etc.

(3.) The learned counsel for the petitioner would point out that the above said allegations are false and baseless and that this Court may grant anticipatory bail to him.