NIKHIL Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 3rd day of August 2020 This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioners are the accused in Crime No.109/2020 of Vadakkancherry Police Station. The above case is registered against the petitioners and another alleging offences punishable under under Sections 323, 452, 354 and 506(ii) r/w 34 IPC.

(3.) The prosecution case is that on 25.2.2020 at 9.30 pm, the first accused and three others had committed criminal trespass into the residence of the defacto complainant and caused intimidation by showing a knife. The defacto complainant was assaulted by the accused and thereby outraged her modesty.