JUDGEMENT
Bechu Kurian Thomas, J. -
(1.)This is an application seeking pre-arrest bail filed under Sec. 438 of the Code of Criminal Procedure, 1973.
(2.)Petitioners are accused Nos. 1 to 4 in Crime No.453/2022 of Kadavanthra 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 and in-laws of the defacto complainant harrassed her mentally and physically in pursuance of their demand for dowry and hence, committed the offence.
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