SHAHID K.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for pre-arrest bail preferred by the accused persons in Crime No.252 of 2022 of Pattambi Police Station for offences under Ss. 341, 354, 323, 506 r/w 34 of the Indian Penal Code.

(2.) The prosecution would allege that, on 29/4/2022 at 11.30p.m., a hearing was being conducted before the Secretary of Pattambi Municipality, wherein accused nos.1 and 2, defacto complainant and her husband participated. Agitated by a complaint preferred by the husband of the defacto complainant against the second accused, the first accused, with the connivance of the second accused, threatened the defacto complainant and her husband. Besides, he caught hold of the defacto complainant's husband by his shirt and pushed him. When the defacto complainant attempted to prevent the same, the first accused caught hold of her left hand and pushed her by chest, so as to outrage the modesty, thus committing the offences enumerated above.

(3.) Heard the learned counsel for the petitioners and the learned Public Prosecutor. Perused the records.