AJAY P.B. 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 first accused in Crime No.336/2022 of Kadavanthra Police Station registered for the offences under Ss. 354, 354A(1)(iv), 506, 511 of 376 r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) Prosecution allegation is that on 15/12/2021, at the reception hall of an establishment called 'Willow Spa' run by the accused, the petitioner who is the first accused with sexual intent caught hold of the breasts of the victim and also shoved his hands inside her dress and touched her private parts, thereby committing the offences alleged.