MANU RAMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for pre-arrest bail under Sec. 438 of the Cr.P.C.

(2.) Petitioner is arrayed as the accused in Crime No.111 of 2022 of Vellarikundu Police Station, Kasargod, alleging offences under Ss. 354, 354(1)(i) of the Indian Penal Code, 1860.

(3.) The prosecution case is that, petitioner, who is the defacto complainant's husband's sister's son caught hold of her breats on 27/1/2022, when she want to fetch water from a well and thereby committed the offences alleged.