MAHESH 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. 1607 of 2020 of Chathannoor Police Station, Kollam District. The above case is registered against the petitioner alleging offences punishable under Sections 447, 323, 324, 294 (b) and 354 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, on 11.10.2020 at about 5.00 p.m., the petitioner with an intention to cause hurt to the de facto complainant hit the de facto complainant with his motor cycle while the de facto complainant was proceeding towards Canal Varambu. Thereafter, the petitioner on that day itself trespassed into the property of the de facto complainant shouted at her and slapped on her left cheek and thereby outraged her modesty. Hence it is alleged that the petitioner committed the offences.