AMAL P S Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No.42/2021 of Edavanna Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 452, 354A(I) (i), 354B, 511 of 376 IPC and Section 10 read with 9(c) of POCSO Act.

(3.) The prosecution case is that on 15.3.2021, at about 12.30 noon, the accused herein criminally trespassed into the residential house of the victim aged 17 years and took her to the bed room and tried to outrage her modesty. It is also alleged that the accused forcefully lifted the Tshirt worn by the victim and caught on her breast and thereby outraged the modesty of the girl.