VIJAYARAJAN 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.) Petitioner is the accused in Crime No.378/2021 of Kaddakkal Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 294(b), 451, 323 and 354 IPC.

(3.) The prosecution case is that on 17.3.2021 at about 10.30 p.m., the accused trespassed in to the sit-out of the house of the defacto complainant and caught hold on her hand and push her and used filthy language against her. When the daughter of the defacto complainant intervened the accused pushed on her stomach also. Hence it is alleged that the accused committed the offences.