NABEEL P.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 438 of the Code of Criminal Procedure, seeking pre-arrest bail and the petitioner is the sole accused in crime No.120/2024 of Cherupuzha Police Station, Kannur, where the prosecution alleges commission of offences punishable under Ss. 354 A(1)(I), 354 D(1)(I) and 509 of IPC.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor. Perused the relevant materials available.

(3.) The prosecution case is that, at about 17.30 hours on a day in the month of November 2023, the accused herein grabbed the hand of the defacto complainant with sexual intention at the bus waiting shed of Vayakkara Amson Kakkayamchal and thereby committed the above said offences.