VISHNU WILSON Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in Crime No.102/2020 of Malayalappuzha Police station, Pathanamthitta for having allegedly committed offences punishable under Sections 294(b), 341, 323, 427 and 354 B of the I.P.C.

(2.) The prosecution case is that, on 26-02-2020, when the defacto complainant and her 17 year old brother were returning home after purchase of grocery, the petitioner wrongfully restrained them and assaulted the defacto complainant and her brother, hurled abusive words on them and thereafter committed mischief and also pulled the shawl of the defacto complainant, thus disrobing her and outraging her modesty.

(3.) The petitioner had approached the Sessions Court for anticipatory bail and the same was dismissed vide Annexure A2 - Order dated 17-03-2020. And hence he is before this Court.