LIJO JOSEPH 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 petitioner is the accused in Crime No.169/2021 of Perinthalmanna Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 323, 324, 448, 294(b), 506 and 354B read with 34 IPC.

(3.) The prosecution case is that on 30.03.2021 when the petitioner and the other accused were sitting in the stadium near to the defacto complainant's house, the defacto complainant's husband questioned the above said act. It is alleged that the accused abused the defacto complainant and the defacto complainant's husband and attacked the defacto complainant's husband. It is also alleged that the petitioner outraged the modesty of the defacto complainant.