GEORGE JACOB Vs. STATE OF KERALA

JUDGEMENT

(1.) The 1st accused in Crime No.383/2022 of Ernakulam Central Police Station has filed this application for anticipatory bail.

(2.) The offence alleged against the petitioner is punishable under Sec. 498A of the IPC.

(3.) The petitioner is the husband of the de facto complainant. The remaining accused, who are the parents of the petitioner, were already granted anticipatory bail.