ANEZ ANZARE Vs. STATE OF KERALA

JUDGEMENT

(1.) These petitions are filed by the same person seeking anticipatory bail in 4 cases registered against him before the Palarivattom Police Station.

(2.) B.A.No.2158/2022 arises out of Crime No.267/2022 of Palarivattom Police Station alleging commission of offences under Ss. 354, 354-B, 354-A(1)(i) and 354-A(2) of the Indian Penal Code. The gist of the allegations against the petitioner, in Crime No.267/2022 is that on 29/8/2021, when the de facto complainant had gone to the Bridal Studio of the petitioner for makeup, the petitioner had inappropriately touched her on her private parts under the guise of applying the makeup on her neck etc. It is also alleged that the petitioner inappropriately pulled the t-shirt of the de facto complainant. Under the guise of applying the make-up, the petitioner looked at the private parts of the de facto complainant and thereby, he committed the offences alleged against him. The complaint was registered based on an e-mail from the de facto complainant who is now living abroad.

(3.) In B.A.No.2162/2022 arising out of Crime No.266/2022 of Palarivattom Police Station, the allegation against the petitioner is that on 12/9/2015, the petitioner made the de facto complainant stand before him wearing a sari blouse and underskirt alone and also asked her various questions with sexual innuendos and also as to whether she had any sexual relationship with her fiance earlier and also touched her on her private parts and pulled her underclothing and thereby he committed the offences under Ss. 354, 354A(1)(i), 354-A(2), 354A(1)(iv), 354-A(3) and 509 of the Indian Penal Code.