MOORTHY ALIAS BALASUBRAMANIAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 2nd accused in Crime No.315 of 2020 of Agali Police Station, Palakkad. The above case is registered against the petitioner alleging offences punishable under Sections 341 , 354 and 308 r/w. Section 34 IPC. The offence under Section 326 IPC is also subsequently added.

(3.) The prosecution case is that on 20.10.2020 at 5.45 pm at a place called "Swarnagadda', the accused in this case assaulted the de facto complainant. The specific allegation against the petitioner is that he pulled the sari of the de facto complainant, kicked her on her chest and abdomen and thereby outraged her modesty. It is also the prosecution case that the accused chased and intercepted the car in which the de facto complainant and her relatives were traveling and pressed on the neck of the de facto complainant's son. He was also hit on his head with a wooden stick thereby he fell unconscious. Hence, it is alleged that the accused committed the offence.