OUSEPH T.T 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.828 of 2020 of Mananthavady Police Station, Wayanad District. The above case is registered against the petitioner alleging offences punishable under Sections 354 , 354A(i) and 509 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, on 7.7.2020 at 2.30 a.m., the accused, who is working as Nursing Assistant at the District Hospital, Mananthawady, outraged the modesty of the de facto complainant, who is a Staff Nurse in the same hospital by way of exposing his genital before the de facto complainant and hence the petitioner committed the said offence.