JITHIN PHILIP Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Section 439 Cr.P.C.

(2.) The petitioner is the sole accused in the case registered as Crime No. 411/2019 of the Cherupuzha Police Station under Sections 366 , 376(2)(n) and 506(ii) IPC and also under Sections 67 and 67A of the Information Technology Act, 2000.

(3.) The prosecution case, as revealed from the first information statement given to the police by the victim lady, is as follows: The petitioner/accused and the victim lady were in love with each other. The victim lady was working as a nurse in Bangalore. On 12.05.2018, when the victim lady returned to Bangalore after leave, the accused also accompanied her. The accused took her to a hotel by name 'Sarada Residency' and compelled her to have sexual intercourse with him. Without her consent, the accused committed sexual intercourse with her. The accused also took nude photographs and also video of the victim lady. On another day in the year 2018, in a room in another hotel in Bangalore, the accused showed her the nude photographs of her and threatened her and compelled her to have sexual intercourse with him. The accused also sent the nude photographs of the victim lady to her father and also her friends.