SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) Application filed under Section 438 of the Code of Criminal Procedure.

(2.) Petitioner is the accused in Crime No.1009 of 2015 of Ayiroor Police Station registered for offences punishable under Sections 143, 147, 148, 149, 323, 324, 452, 354, 294(b), 427 and 506(ii) read with Section 34 of the Indian Penal Code.

(3.) Prosecution case is that on 07.10.2015 at 10.30 p.m., the petitioner along with other accused trespassed into the residential building of the defacto complainant and caused extensive damage to the fittings. In that process, they committed outraging the modesty of a woman.