PRADEEP @ KOCHUMON Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No.1170 of 2020 of North Police Station, Alappuzha. The above case is registered against the petitioner alleging offence punishable under Section 354 of the IPC. The Public Prosecutor submitted that now, the case is transferred to Vanitha Police Station, Alappuzha.

(3.) The prosecution case is that on 5.12.2020 at about 7.30 p.m., the petitioner herein pressed the breast of the defacto complainant and thereby, outraged her modesty. The specific allegation is that when the defacto complainant reached the house of the accused to iron her clothes, the accused committed this offence.