ANIRUDHAN 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 accused in Crime No. 1431/2022 of Pooyappally Police Station, Kollam, alleging offences punishable under Ss. 511 of 376, 354, 354A(1)(i), 354B and 506(1) of the Indian Penal Code, 1860.

(3.) According to the prosecution on 25/8/2022, the accused groped the breast of the victim and on 2/9/2022, when she went to purchase articles from the shop of the accused, he pulled her inside the shop, removed her T-shirt and after biting her lips, caught hold of her breasts and sexually assaulted the victim. Again on 4/9/2022, the accused approached the victim when her husband was not in the house and fearing further sexual assault, the victim went inside the house and closed the door and later, she complained to the police. The accused thus committed the offences alleged.