DILEEP KUMAR K 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. 900/2020 of Kareelakulangara Police Station, Alappuzha District. The above case is registered against the petitioner alleging offences punishable under Sections 447 , 354 , 294 (b), 323, 325 and 509 of the Indian Penal Code ( IPC ).

(3.) The prosecution case is that, on 24.10.2020 at 5.00 p.m., the petitioner trespassed into the house of the de facto complainant and when he was questioned about urinating in front of the de facto complainant's daughter in law, the petitioner attacked the de facto complainant with his hand and abused her. It is alleged that the de facto complainant sustained hurt. It is also alleged that the petitioner tried to outrage the modesty of the de facto complainant.