JOSEPH DEVASSYA Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No.2170 of 2020 of Palode Police Station, Thiruvananthapuram. The above case is registered against the petitioner alleging offences punishable under Sections 324, 354, 354D and 511 of 376 IPC.

(3.) The prosecution case is that on 30.11.2020 at about 9.45 pm, the de facto complainant after closing her medical shop went to her house in her car. It is further alleged that when the de facto complainant reached near her house, she parked the car in front of her house and she get down from the car for opening the gate. At that time, the accused came from behind and on hearing noise, she turned around. At that time, the accused beat her with a torch on her head and thereafter caught hold of her breast and she was dragged towards the forest near the place of occurrence with intention to commit rape. Hence, it is alleged that the accused committed the offence.