ARJUN G. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail at the instance of the sole accused in crime No.311/2024 of Perambra Police Station, Kozhikode.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor in detail. Perused the available materials.

(3.) The prosecution allegation is that the accused herein, who was none other than the office attender in AUP school, Kalpathur, subjected the de facto complainant, who is a teacher therein, to physical assault by holding her body and showing sexual overtures during the months of June and July in the year 2022 in and around the staff room and premises. On this premise, this prosecution alleges commission of offences punishable under Ss. 354, 354A, 354D and 509 of IPC.