SHANAVAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 5th accused in crime No.1608/2021 of Aluva East Police Station, Ernakulam, which is registered under Sections 341, 323, 294(b) and 506, 354 r/w. 34 IPC.

(2.) It is alleged that the petitioner along with other four accused were trespassed into the beauty-spa named 'Sea-Sal-Spa' at Paravoor junction and threatened and abused the defacto complainant and other lady staff of the institution by demanding money. It is also alleged that on the last occasion on 12.08.2021 1st and 3rd accused wrongfully restrained the defacto complainant and outraged modesty of the defacto complainant and another female staff by holding their body parts and thereby the accused committed the offences aforementioned.

(3.) The main contention of the learned counsel for the petitioner is that the petitioner has been under confinement since 16.08.2021 onwards. Fourth accused has already been granted bail. It is also his contention that no overt act is specifically alleged against the petitioner.