GAIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the accused in Crime No.57/07 of Valiathura Police Station for offences punishable under sections 451 and 511 of 376 IPC, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that the petitioner, who is the distant neighbour of the defacto complainant, who is a 28 year old married woman, had criminally trespassed into her house and after forcefully catching her by her right hand, forcefully laid her on the cot and made certain prurience over chest.