VINEETH Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) The petitioner herein has been arrayed as the sole accused in Crime No.446/2019 of Thiruvananthapuram Museum Police Station, which has been registered for offences punishable under Sec.498A of the I.P.C. on the basis of Anx. A-1 first information statement (FIS) given by the lady defacto complainant on 7.3.2019 in respect of the alleged incidents, which happened for the period from 7.2.2018 to 19.2.2019. The lady defacto complainant in this case is the wife of the petitioner. The prosecution case in short is that after the marriage of the said spouses on 4.2.2018, the petitioner has consistently treated her with cruelty and harassment and that earlier they had studied in Ireland and he had taken a personal loan from the father of the lady defacto complainant to meet his education fees in Ireland and he refused to give back the said amount and he quarreled with the defacto complainant and her family members regarding the issue of return of the money and that the petitioner has taken away her gold ornaments, etc. and the petitioner had assaulted and attacked her and thereby he has committed the abovesaid offences.

(2.) It is submitted by the learned counsel for the petitioner that the abovesaid allegations are false and incorrect and further that the custodial interrogation of the petitioner is not necessary and further that the petitioner has only recently come back from Ireland and is fully prepared to take part in the mediation proceedings that may be conducted through the nearest mediation centre attached to the trial court concerned and that this Court may order to grant him anticipatory bail subject to any stringent conditions.

(3.) The learned Prosecutor and the learned counsel appearing for the defacto complainant have opposed the grant of anticipatory bail to the petitioner. The learned Prosecutor submits that going by the nature of the allegations disclosed against the petitioner in the instant case, there is every possibility of the petitioner intimidating and influencing the witnesses, more particularly the lady defacto complainant and her family members, if he is let out on bail.