PRADEEP Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the sole accused in Crime No.987/2022 of Vadakkencerry Police Station, Palakkad District. The offences alleged against the petitioner are under Ss. 354 and 354A(1)(i) of the Indian Penal Code. 1860.

(3.) According to the prosecution, on 12/10/2022 the accused with an intention to sexually harass the defacto complainant, hugged her from her back and kissed her and thereby outraged the modesty and committed the offences alleged against him.