MAHESH 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.917 of 2022 of the Contonment Police Station, Thiruvananthapuram alleging offences punishable under Ss. 451, 354A(1)(i)(ii), 324 and 326 of the Indian Penal Code 1860.

(3.) According to the prosecution, on 18/3/2022, the accused trespassed into the flat of the defacto complainant and caught hold of her chest demanding sexual favours and when the defacto complainant refused, she was seriously assaulted causing fracture, thereby committing the offences alleged.