JAMSHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Section 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.370/2022 of Nenmara Police Station, Palakkad District. The offences alleged against the petitioner are under Section 341 and Section 354 r/w Section 506(ii) of the Indian Penal Code. 1860

(3.) According to the prosecution, on 21.06.2022 while the defacto complainant was cleaning the bedroom in the house of the accused, the accused forcibly hugged her from behind and pressed on her breasts and also threatened to kill her if she revealed the incident to anyone, and thereby committed the offences alleged against him.