RONY Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second application for anticipatory bail filed by the petitioner under Section 438 Cr.P.C.

(2.) The petitioner is the accused in the case registered as Crime No.688/18 of East Kallada Police Station under Sections 323, 354 and 511 read with 376 IPC.

(3.) The prosecution case is as follows: On 3.5.2018, at about 10.30 hours, the de facto complainant entered into a country boat managed by the petitioner and put a sack and the vessel used by her for selling fish in it. Then the petitioner threw away the sack to the nearby waiting shed. When the de facto complainant went to the waiting shed to take it, the petitioner followed her and caught hold of her right hand. When the de facto complainant tried to escape from him, the petitioner beat her on the right cheek and thereafter, he caught hold of her breasts. It is also alleged that the petitioner made attempt to commit rape on the de facto complainant.