SIDDHARTH MOHANDAS MENON 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.) Petitioners are accused Nos.1 and 2 in Crime No.1053/2022 of Kalamassery Police Station, Ernakulam District alleging offence under Sec. 498A of the Indian Penal Code, 1860.

(3.) The prosecution case is that the petitioners, who are the husband and mother-in-law of the de facto complainant, harrassed her physically and mentally pursuant to their demand for dowry and thus they committed the offence.