DINURAJ D. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.745 of 2020 of Mannancherry Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 294(b), 341, 354 (A), 354(B), 452, 506 (1) of the Indian Penal Code .

(3.) The prosecution case is that, on 8.6.2020 at about 6 p.m., the accused herein criminally trespassed into the residential house of the defacto complainant, with intention to outrage her modesty.