RAHEESH BABU 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. 1086 of 2020 of Feroke Police Station, Kozhikode District. The above case is registered against the petitioner alleging offence punishable under Sections 448, 354, 354B and 354 (1) (ii) of the Indian Penal Code(IPC).

(3.) The prosecution case is that, the defacto complainant was working as a maid in a house in Thirichilangadi. On 29/08/2020 at about 5.30 p.m., after completing her work she was taking rest in her bed room. At that time, the accused trespassed into her room and caught hold of the complainant intending to outrage her modesty. When she tried to escape, the accused closed her mouth with hands with sexual intends. Hence it is alleged that the petitioner committed the offence.