KRISHNAPRASAD @ PRASAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Section 439 of Criminal Procedure Code .

(2.) Petitioner is the accused in Crime No.1026 of 2020 of Alathur Police Station, Palakkad. The above case is registered against the petitioner alleging offences punishable under Sections 450, 354, 354A(1)(i)(ii)(2), 354B, 511 of 376 IPC.

(3.) The prosecution case is that on 18.11.2020 at 8 p.m, the accused criminally trespassed into the house of the de facto complainant at Kuttankode, Tarur, used criminal force, disrobed her, attempted to commit rape and thereby committed the offence. The petitioner was arrested on 26.11.2020.