SREEMON 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. 778 of 2020 of Kumarakom Police Station, Kotayam District. The above case is registered alleging offences punishable under Sections 294(b) , 323 , 324 , 354 , 427 , 452 , r/w 34 of the Indian Penal Code ( IPC ).

(3.) The prosecution case is that the accused person due to some enmity towards the son of the defacto complainant trespassed into the house of defacto complainant and abused and assaulted her. It is alleged that the petitioner and other accused used filthy language. It is also alleged that the petitioner outraged the modesty of the defacto complainant and her daughter.