CHRISTHURAJAN G Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail under Section 438 Cr.P.C seeking pre-arrest bail.

(2.) The petitioner is the accused in Crime No.1456/2021 of Vizhinjam Police Station. The offences alleged against the petitioner are under Sections 323, 341, 354, 324, 451 and 506 IPC.

(3.) The prosecution case in short is that on 19.6.2021 at 2.30 pm., the petitioner criminally trespassed into the house of the defacto complainant, wrongfully restrained her, assaulted her and and outraged her modesty and further made an attempt to commit rape on her and thereby committed the offence.