FAISAL PARAMBATH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners have been arrayed as accused Nos.1 to 4 and 6 in Crime No.158/2019 of Chandera Police Station, which has been registered for offences punishable under Secs. 498A and 494.

(2.) The brief of the prosecution case is that the lady de facto complainant in this case is the wife of the 1 st petitioner/accused No.1 and the 2nd petitioner is the mother of the 1st accused and petitioners 3 to 5 are the other relatives of the 1 st petitioner. The brief of the prosecution case is that after the solemnization of the marriage between the above spouses, when the lady de facto complainant was staying in her matrimonial house, she was subjected to cruelty by the accused persons demanding more dowry and that the 1st accused had married another lady suppressing the marriage with the de facto complainant and thereby he has committed both the offences as alleged, etc.

(3.) Heard Sri.A.Arunkumar, learned counsel appearing for the petitioners, Smt.Priya Shanavas, learned Public Prosecutor appearing for the official respondents 1 & 2 and Sri.M.Baiju Noel, learned counsel appearing for additional respondent No.3 (lady de facto complainant).