MUTHURAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 439 of Criminal Procedure Code .

(2.) The petitioner is the accused in Crime No.560 of 2022 of Peerumed Police Station. The above case is registered against the petitioner alleging offences punishable under Ss. 354, 354 A(1)(i) and 376 (2) (l)(n) of the IPC. The offence under Sec. 92(b) of the Right of Person with Disabilities Act, 2016 is also alleged.

(3.) The prosecution case is that the petitioner with an intention to outrage the modesty of the mentally retarded daughter of the defacto complainant, in between the month of February, 2022 and on 2/8/2022 entered the Karadikuzhi Estate WP Division Layam of the defacto complainant and had inserted his hand into the buttocks of the mentally retarded daughter of the defacto complainant. Hence, it is alleged that the accused committed the offences. The petitioner was arrested on 13/3/2023.