NURDHIN MALLICK Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The Petitioner is the accused in Crime No.1299 of 2021 of Ernakulam Town South Police Station, Ernakulam District, alleging commission of offence under Sec. 354 of the Indian Penal Code.

(3.) The allegation against the petitioner is that on 20/10/2021, when the de-facto complainant was proceeding to her place of residence after completing her work at a super market along with six other co-workers, at the time when she reached near her house and she while walking separately from her co-workers, the petitioner/accused came there on a red bicycle and grabbed her private parts and there by committed the offence alleged against him. .