RAJEESH K.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 438 of Code of Criminal Procedure seeking pre-arrest bail.

(2.) The petitioners are the accused Nos 2 and 3 in Crime No.734/2020 of Guruvayur Police Station. The offences alleged are under Sections 447, 323, 324, 354, 427 r/w 34 of IPC.

(3.) The prosecution case in short is that the petitioners along with the accused No.1, on 23/11/2020, at 2.00 p.m, trespassed into the shop building of the defacto complainant after breaking open the lock of the building and when the defacto complainant and her sister rushed to the spot, the petitioners and the first accused assaulted them with intention to outrage their modesty and caused damages to the goods kept in the shop worth Rs. 50,000/-.