BABU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.740/2019 of Alathur Police Station. The case is registered against the petitioner alleging offences punishable under Sections 448 and 354B of the IPC.

(3.) The prosecution case is that, on 24.12.2019 at about 9.30 pm, while the defacto complainant was feeding her dog at the rear side of her house, the petitioner barged into her residential yard and pulled her down and mutilated her outfits and thus outraged her modesty.