ABDUL NAZAR 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 an accused in Crime No.399/2020 of Thirunelly Police Station, Wayanad District. The above case is registered against the petitioner and others alleging offences punishable under Sections 366, 376 (1), 376 (2)(n)of the Cr.P.C.

(3.) The prosecution case is that, the informant is a lady aged 40 years. In her complaint, she says that, she got married about 20 years back and after living together for about 10 years with her husband, he deserted her. She states that, the 1st accused herein is running a resort in the name and style as 'Tiger County' at Magistrate Kavala, Wayanad. In the month of April 2019, the defacto complainant joined in the said resort as an employee. It is further alleged that, after about 3 months, while she was cleaning a room, the 1st accused entered the room and after promising money as well as property, subjected to her to penetrative sexual assault. This was repeated later on two other occasions. She left the resort after sometime and started working as a housemaid. She further alleges that, she then got acquainted with the 2 nd accused, who is an autorickshaw driver, and he also exploited her. She has implicated several others including the petitioner herein. A complaint stating the above allegations was lodged on 23.06.2020 before the Police leading to the registration of the crime.