SIDDHIQUE 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 1st accused in Crime No.1607/2022 of Pooyappally Police Station, Kollam, alleging offences punishable under Ss. 341, 354, 354B, 451 and 506(i) r/w Sec. 34 of the Indian Penal Code 1860 and Ss. 5(n), 6, 7 and 8 of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, the accused who is the husband of the elder sister of the defacto complainant had outraged the modesty of the defacto complainant by forcefully tearing off her dress and catching hold of her breast under the guise of removing evil spirits from her body and committed the offences alleged.