MOHAMMED SHERIF Vs. S H O

JUDGEMENT

(1.) Petitioners who are accused 1 and 2 in Crime No.25/07 of Vellarikundu Police Station for offences punishable under sections 452, 324, 354 and 506(i) read with section 34 IPC, seek anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The occurrence took place on 27.1.2007 at about 1.30 PM when the accused persons are alleged to have criminally trespassed into the house of the de facto complainant and assaulted her after an altercation in order to enforce an agreement executed between the father of the first accused and the de facto complainant. During the course of the occurrence, the petitioners are alleged to have caught hold of the hand of the daughter of the de facto complainant allegedly to outrage her modesty.