RIYAS NOORANMOOCHI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code (Cr.P.C.) was heard through Video Conference.

(2.) The petitioners are the accused in Crime No.43/2021 of Manjeri Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 341, 323, 427, 354 and 294(b) read with 34 IPC.

(3.) The prosecution case is that on 31.01.2021 while the defacto complainant and her husband were going to Kozhikode in a car bearing registration No.KL 13AA/5284 and when they reached at Malappuram the accused travelling in another car chased their vehicle and overtook the complainants' vehicle. It is alleged that the 1 st accused got down from the said car and thereafter abused the defacto complainant and her husband in public using filthy language. It is also alleged that the accused outraged the modesty of the defacto complainant.