SUDHEESH S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail under Sec. 438 of the Code of Criminal Procedure, 1973 filed by the sole accused in Crime No. 76 of 2024 of Kurathikadu Police Station, Alappuzha, registered under Ss. 341, 323, 354, 354A)1)(i), 354A(2), 354B, 354D(1)(i), 354D(2) of the Indian Penal Code.

(2.) The prosecution allegation is that, on 22/1/2024 at 10.00 pm, the petitioner with an intention to molest the de facto complainant, caught hold on her tuft and fisted on her head and back, while she was watching fire works in a temple, by standing on the road, in front of her house.

(3.) Heard learned counsel for the petitioner and learned Public Prosecutor.