DAIS Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail.

(2.) The petitioner is the accused in Crime No.1194/2021 of Medical College Police Station, Thrissur District alleging commission of offences under Ss. 341, 354, 354A, 354B and 509 of the Indian Penal Code.

(3.) The allegation against the petitioner is that the petitioner, who is a Proprietor of a Hotel, employed the de facto complainant as a cleaning staff of the Hotel. The de facto complainant is a native of West Bengal. It is alleged that on the first day on which the de facto complainant reported for work i.e, on 20/9/2021, the petitioner attempted to engage her in a sexual relationship while she was cleaning the rooms in the Hotel and thereby committed the offences under the aforesaid provisions of law.