MAHESH MANNADI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioners are accused in Crime No.775 of 2020 of Maranalloor Police Station, Thiruvanathapuram District. The above case is registered against the petitioners alleging offence punishable under Sections 294 (b), 341, 323, 509, 354 and 354A read with Section 34 of the Indian Penal code.

(3.) The prosecution case is that, on 28.06.2020 at about 6.50 p.m, the petitioners wrongfully restrained the de facto complainant and abused her and voluntarily caused hurt to her. It is also stated that, the petitioners outraged the modesty of the de facto complainant.