SURESH K.M Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second application for pre-arrest bail filed by the accused in Crime No.203/2023 of Hosdurg Police Station u/s 438 of the Code of Criminal Procedure.

(2.) The applicant is alleged to have committed the offences punishable under Ss. 354 and 511 of 376C of the Indian Penal Code.

(3.) The prosecution case in short is that on 13/2/2023 at about 6.30 p.m, at the ACR Lab, the applicant sexually assaulted the victim by catching her breast and attempting to insert his finger in her vagina and thereby committed the aforesaid offences.