ABDUL GAFOOR POOKKUTH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No. 668 of 2020 of Chokli Police Station, Kannur District. The above case is registered against the petitioner alleging offences punishable under Sections 354 , 354A , 354B and 354D of the Indian Penal Code (IPC).

(3.) The prosecution case is that, on 24.09.2020 at 3.30 p.m., the accused , with intent to outrage the modesty of the defacto complainant, who is a Hindi teacher in a School at Peringathoor in which the accused is the Principal, kissed her from his cabin. It is also alleged that she was disrobed and touched on her breast by the accused. It is also alleged that, on many occasions the accused had touched her body without her consent. The alleged incident happened on 24.9.2020. The complaint was filed by the defacto complainant on 28.9.2020. Accordingly, the case is registered.