MANOHARAN 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 659 of 2022 of Malayankeezhu Police Station alleging offences under Ss. 354,354(A) 354(B) and Sec. 451 of the Indian Penal Code, 1860 apart from Sec. 92(b) of Rights of Persons with Disabilities Act, 2016.

(3.) According to the prosecution, on 6/7/2022 at 4.15 p.m., petitioner trespassed into the house of the defacto complainant and sexuallly harrassed the defacto complainant's sister, who is a differently abled person and outraged her modesty and thereby committed the offences alleged against him.