MIDHUN MADHU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.226 of 2020 of Agali Police Station registered alleging offences punishable under Sections 354 , 341 , 323 of the Indian Penal Code (IPC) and he is in custody from 6.7.2020.

(3.) The prosecution case is that the alleged incident happened on 6.7.2020. The de facto complainant was an employee of HP petrol pump, Goolikkadavu, Agali. Accused came in the petrol pump in a car driven by one Manoj and the car hit down the fire extinguisher in the petrol pump. The de facto complainant questioned Manoj about this act. At that time, the accused get down from the car with an intention to outrage the modesty of the de facto complainant, caught hold of her hand and kicked on her left abdomen. Other staff members of the pump caught him back. But he again came and bet the de facto complainant's left cheek and thereby she fell down hitting the right shoulder on the floor.