JINIL GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure.

(2.) The applicant herein is the sole accused in Crime No.30 of 2019 of the Koothattukulam Police Station, registered under Sections 493 , 496 , 294(b) , 341 , 323 and 506(i) of the IPC and Section 67 of the Information Technology Act, 2000.

(3.) In her complaint which is lodged on 16.1.2019, the de facto complainant, a lady aged 37 years, alleges that she is living estranged from her husband. She gave an advertisement in the newspaper looking for prospective grooms. The applicant herein approached her and she was told that he was earlier married and was the father of a minor son. He is alleged to have expressed his desire to marry her. On 5.1.2019, their marriage was solemnized in a Church in the presence of their relatives. However, since his earlier marriage was subsisting, the same was not registered. Later, she realised that the applicant herein was maintaining a relationship with Mariyamma, who according to her, is the second wife of the applicant. She also alleges that some amount of cash and gold were entrusted with the applicant by her. Later, their relationship became strained and he started physically and mentally harassing her. This prompted her to lodge the F.I.Statement leading to the registration of the crime.