ABHILASH A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking pre-arrest bail filed under Sec. 438 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the sole accused in Crime No.590/2022 of Kalamassery Police Station, Ernakulam District alleging offence under Ss. 498A of the Indian Penal Code, 1860.

(3.) The prosecution case is that the accused being the husband of the defacto complainant harrassed her mentally and physically in pursuance of his demand for dowry and hence, committed the offence.