LAWS(KER)-2020-5-145

K.V. SURESH Vs. STATE OF KERALA

Decided On May 26, 2020
K.V. Suresh Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The petitioner herein is arrayed as the accused in Crime No. 440 of 2020 of Varantharapilly Police Station, Thrissur registered under Sections 354, 354 (B), 354 (D), 509 of IPC and 119 of Kerala Police Act. He has approached this court seeking an order of pre-arrest bail.

(2.) This application is taken up and heard through Videoconferencing.

(3.) The petitioner herein was working as the Accountant cum Branch Manager of the Amballoor Service Co-operative Bank, Kalakkalu Branch, Thrissur. The de facto complainant is working as a peon in the said institution. It is alleged that on 20.1.2020, and on 8.2.2020, the petitioner herein approached the de facto complainant and after abusing her, touched her body and attempted to tear off her clothes.