HAREESHKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 438 of the Cr.P.c.

(2.) The applicant herein is the accused in Crime No.216 of 2018 registered at the Mavoor Police Station under Sections 341, 323, 354, 448 and 294(b) of the IPC.

(3.) The de facto complainant is a lady and she is the proprietress of a small hotel which is run at Kayalam. On 16.2018 at about 9.15 P.M., the applicant herein alleged to have entered the hotel and picked up a quarrel with her. She was abused and when the same was questioned, the applicant is alleged to have kicked her as a result of which she fell down. He is alleged to have touched her intimate body parts in front of other customers owing to which, her modesty was allegedly outraged.