PRASHANTH G NAYAK Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) The Petitioner is the accused in Crime No.306 of 2020 of Sreekandapuram Police Station, Kannur. The above case is registered against the petitioner alleging offences punishable under Sections 341 , 323 , 354 and 354A(1)(i) IPC. The offence under Section 3(1) w(i) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act , 1989 is also alleged against the petitioner. The petitioner was arrested on

(3.) 7.2020 and he is in custody. 3. The prosecution case is that on 30.6.2020, at about 1 P.M., the victim approached the petitioner, who is an ENT Surgeon, as a patient with acute ear pain. The petitioner, while checking the victim, who belongs to Scheduled Caste community, tried to outrage her modesty by touching her breast.