ARUN RAMESH R V Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are the accused in Crime No.1809 of 2020 of Palode Police Station, Thiruvananthapuram. The above case is registered against the petitioners alleging offences punishable under Sections 294(b), 323, 341, 342, 354 r/w. Section 34 IPC. It is submitted by the Public Prosecutor that now the case is transferred to Nedumangad Police Station and the case is re-registered as Crime No.4707 of 2020.

(3.) The prosecution case is that on 29.8.2020, the de facto complainant came to the house of the 1 st petitioner questioning about the defamatory statements made by him. At that time, the petitioners wrongfully restrained the de facto complainant assaulted her and abused her with filthy languages and also outraged her modesty. This is the sum and substance of the allegation.