VIJAYAN A. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.241 of 2020 of Thamarassery Police Station registered alleging offences punishable under Sections 354, 354 A(1)(i) of IPC read with Section 119(1)(A) (2) of the Kerala Police Act.

(3.) The prosecution case is that on 27.02.2020 at about 6.30 am, while the defacto complainant was traveling in a KSRTC bus from Kozhikode to Mananthavadi, the petitioner who was seated behind her had outraged the modesty of the defacto complainant by poking at her right breast and thus the petitioner committed the offence.