OUSEPH 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 accused in Crime No.454 of 2020 of Vagamon Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 294(b) , 324 , 326 , 354 , 354A , 323 , 506(ii) r/w Section 34 of the IPC.

(3.) The prosecution case is that on 27.7.2020 at about 2 p.m., the first accused attacked the defacto complainant with a stick and the second accused who is the wife of the first accused gave him the sticks for attacking the defacto complainant. It is also alleged that during the incident, the dress of the defacto complainant were torn and hence the petitioners outraged her modesty. It is the further case of the prosecution that when the daughter of the complainant interfered, she was slapped on the face as well. The alleged motive of the incident is that the first petitioner had earlier requested for sexual favours from the complainant.