ISMAIL Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail filed under Section 439 Cr.P.C.

(2.) The petitioner is the accused in Crime No. 991 of 2018 of Elamakkara Police Station registered for the offences punishable under Sections 354 , 354A(i) , (ii), 354(D)(i) of the Indian Penal Code and 119(a) of the Kerala Police Act.

(3.) The prosecution allegation is that on 14/09/2018, at about 7.45 p.m., the petitioner with the intention to outrage the modesty of the de facto complainant, followed her in a motor cycle bearing Registration No. KL-07-BQ-6302 and caught hold of her breast and thereafter on 16/09/2018 also with the intention to outrage her modesty followed her and requested for sexual favour by demanding kiss from her and thus committed the aforesaid offences.