VINAYAMOHAN S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 438 of Criminal Procedure Code.

(2.) Petitioner is the accused in Crime No.347/2022 of East Kallada Police Station, Kollam. The above case is registered against the petitioner alleging offences punishable under Ss. 354 and 354(A) of the Indian Penal Code.

(3.) The prosecution case is that the petitioner outraged the modesty of the defacto complainant.