BIJU. R. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.2171/2019 of Vanchiyoor Police Station, Thiruvananthapuram District. The above case is registered against the petitioner alleging offences punishable under Sections 341, 294(b), 506(1) and 354-A of the Indian Penal Code (IPC). It is submitted by the learned Public Prosecutor that, the offence under Section 354 of IPC is also subsequently added.

(3.) The prosecution case is that, the defacto complainant is a lady lawyer practicing at Vachiyoor Court complex in Thiruvananthapuram District. It is the case of the defacto complainant that, because of the enimity that she appeared in a case against the petitioner, the petitioner wrongfully restrained the defacto complainant and abused her with filthy languages and threatened her. It is also alleged that, the petitioner outraged the modesty of the defacto complainant.