V.P. JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking anticipatory bail.

(2.) The petitioner is the sole accused in crime No.360 of 2024 of Koothattukulam Police Station, Ernakulam District registered for offences punishable under Ss. 354A and 354B, 323, 447, 506, 509 and 224 of IPC.

(3.) The prosecution case is that when the defacto complainant questioned the accused regarding the unloading of waste and rubbles in the pathway leading to the house of the defacto complainant, the accused addressed the defacto complainant in obscene words and pushed on her chest and caught on her hand and also torn her nighty at 9.30 am on 17/4/2024 and thereby committed the aforesaid offences.