SHIHAB 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.96 of 2022 of the Areekode Police Station alleging offences punishable under Sec. 450, 376(2)(l), 457, 323, 354, 354-A(1), 354-B, 506(ii) of the Indian Penal Code, 1860.

(3.) The prosecution case is that on 19/2/2022, petitioner trespassed into the house of the defacto complainant, who is suffering from mental disability, and thereafter outraged her modesty. It is also alleged that three months prior to 19/2/2022, the accused had trespassed into the dining hall of the victim's house and committed penetrative sexual assault on her.