VINOD A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No.376 of 2019 of Chevayur Police Station. The above case is registered against the petitioner alleging offence punishable under Section 376 of the IPC.

(3.) The prosecution case is that the petitioner committed rape on the defacto complainant with a promise to marry her. Subsequently, the petitioner withdrew from the promise. Hence the defacto complainant filed a private complaint before the jurisdictional magistrate and the same is forwarded to the police under under Section 156(3) of the Cr.P.C. Accordingly, the present case is registered.