LIJOY Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioners are the accused Nos. 1 and 2 in Crime No. 35 of 2022 of Aluva West Police Station, alleging commission of offences under Ss. 353, 354A, 294(b) and 506(1) read with Sec. 34 of the Indian Penal Code. The allegation against the petitioners is that the petitioners, who were called to the police station in connection with Crime No. 34 of 2022, they attempted to outrage the modesty of a Women Civil Police Officer (one Syama) who was on duty at the police station. It is alleged that the petitioners used abusive words and blocked her, as a result of which her duty was obstructed and her modesty was outraged. It is also alleged that the petitioners criminally intimidated and threatened her.

(3.) The learned counsel for the petitioners would submit that the petitioners are absolutely innocent in the matter. It is submitted that the petitioners have been falsely implicated in the crime on account of the influence, political and otherwise of the opposing party in Crime No. 34 of 2022 of Aluva West Police Station. It is submitted that the petitioners have been in custody from 17/1/2022 and their continued detention is not necessary for the purpose of any investigation.