SABIN VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) The 1st accused in Crime No.97 of 2022 of the Kumily Police Station is the petitioner herein and he seeks Regular Bail in this petition filed under Sec. 439 of the Cr.P.C.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) The specific allegation of the prosecution as could be read out from the case diary materials placed by the Public Prosecutor is that, accused Nos.1 to 3 criminally tresspased into the residence of the de-facto complainant, due to animosity prevailing in between the accused and the husband of the de-facto complainant and manhandled the husband of the de-facto complainant. Thereafter the 1st accused disrobed the de-facto complainant and thereby her modesty was alleged to be outraged. On these facts, prosecution alleges commission of offences under Ss. 354, 354(A), 354(B), 294(b), 323, 451, 427 read with Sec. 34 of the Indian Penal Code.