NIRMAL RAJ @ ACHU Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 of Cr.P.C.

(2.) The prosecution case, in brief, is that on 18.12.2020 at about 6 p.m., the applicant along with other accused in furtherance of common intention assaulted the de facto complainant alleging that he he had attempted to outraged the modesty of the mother in law of the applicant on 10.12.2020.

(3.) The applicant has only asked the de facto complainant regarding the aforesaid incident and out of this, an altercation and scuffle ensued and the de facto complainant fell down and sustained some injuries, for which the applicant is not responsible. The applicant submits that he was arrested on 24.12.2020 and has been incarcerated since then and he seeks regular bail.