VINOD K K Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the accused in Crime No. 836 of 2020 of Karimannoor Police Station, Idukki District. The above case is registered against the petitioner alleging offences punishable under Sections 451, 354, 354(A), 341 and 323 of the IPC.

(3.) The prosecution case is that, on 13.07.2020 at about 2.30 p.m., the petitioner trespassed into the house of the victim girl and dragged the victim girl by catching hold of her arms and caused her to lie on a cot. Thereafter, the petitioner kissed on the forehead and cheek of the complainant and asked her to undress. When the victim refused the petitioner rubbed on the breast and when resisted petitioner slapped on her face.