SUNILKUMAR C. V. 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.) The petitioner is the accused in crime No.109/2021 of Nedumudy Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 451, 354A and 354 IPC.

(3.) The prosecution case is that the accused reached the house of the defacto complainant with the intention to outrage her modesty on the promise to get back the money due in respect of the materials purchased for the construction of the house of the defacto complainant. Even though the amount was paid, the petitioner caught hold of the chest of the defacto complainant. Hence, it is alleged that the offence was committed by the petitioner.