SAJITH AHAMED Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 13/1/2023 for the offences punishable under Ss. 294(b), 506(ii) and 195 A of IPC in Crime No.19 of 2023 on the file of the respondent police seeks bail.

(2.) The case of the prosecution is that the petitioner married the defacto complainant with 100 sovereigns of Gold and a Car. Thereafter, the petitioner demanded more dowry from the defacto complainant and her parents. Hence, the complaint.

(3.) Heard learned counsel for the petitioner and learned Government Advocate (Crl.Side).