SAKLAIN 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 accused in Crime No.2159/2020 of Muvattupuzha Police Station, Ernakulam District. The above case is registered against the petitioner alleging offence punishable under Section 376 (2) (n) of the Indian Penal Code.

(3.) The prosecution case is that, the petitioner and the accused studied together for plus one and plus two course at St. Sebastian's School, Anikkad. They fell in love and on 27.01.2018, 15.07.2018 and on 20.08.2018 the petitioner took the victim girl to the house of the petitioner and committed rape, promising that he will marry her. It is also alleged that, subsequently the petitioner went to Gulf and came back on 21.06.2020. Thereafter, on 16.07.2020, the defacto complainant was taken to her house by the petitioner at about 4.45.P.M and the petitioner again committed rape. Now the petitioner withdrew from the promise to marry the victim.