ALWIN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) The Petitioner is the accused in Crime No.706 of 2020 of Vellikulangara Police Station. The above case is registered against the petitioner alleging offence punishable under Sections 376(2)(n) and 506(i) of the IPC.

(3.) The prosecution case is that, the petitioner by promising to marry the de facto complainant, had sexual relation with her on a day in October 2019 at Pattathippara and on a day of February 2020 at Athirappilly. Thereafter, on 9th day of July, 2020, he threatened de facto complainant that he would inform the same to others and raped her in a vacant house situated at Thaluppadam.