JITHU 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.) Petitioners are accused Nos. 1 and 2 in Crime No.554/2022 of Ancuthengu Police Station, Thiruvananthapuram District. The offences alleged against the petitioner are under Ss. 341, 294(b), 323, 324, 506(ii) 452, 354 and 308 r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 10/12/2022 at about 8.30 pm, the defacto complainant was brutally assaulted and abused, and when she ran away from the house, accused Nos.1 to 4 followed her with a chopper and a wooden rod and accused Nos.1 and 2, after assaulting the person who tried to intervene, trepassed into the house of the defacto complainant and pushed her down and shouted obscene words and thereafter caught hold of various parts of her body with intent to outrage her modesty and thereby committed the offences alleged.