RAJEEV P.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) The prosecution allegation is that on 14.10.2020 while the defacto complainant was on her way to her house, the petitioner has wrongfully restrained her and dragged her to a lonely place with the intention to outrage her modesty and when she resisted he slapped on her face and in the struggle she lost her gold chain also. Thereby he committed the aforesaid offences.

(3.) The learned counsel for the petitioner has submitted that he is totally innocent of the allegations levelled against him. But he apprehends arrest by the police and hence this application.