ANANTHU PRASAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the 2nd accused in Crime No.914 of 2022 of Thalayolaparambu Police Station registered for the offences punishable under Ss. 294(b), 323, 354, 332 and r/w.Sec. 34 of the Indian Penal Code, 1860 and also under Ss. 119(a) and (b) of the Kerala Police Act, 2011.

(3.) The prosecution case is that, on 16/7/2022 at about 9.30 p.m., the accused abused and assaulted the defacto complainant while she was working as a conductor in a K.S.R.T.C bus and thereby committed the offences as alleged.