SARATH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No. 142 of 2020 of Pallickal Police Station, Thiruvananthapuram District. The above case is registered against the petitioner alleging offences punishable under Sections 376 , 506(i) of the Indian Penal Code (IPC).

(3.) The prosecution case is that, on 18.8.2019, the accused and the victim got engaged before Navaikulam Sankara Narayana Temple and thereafter on 31.8.2019, the petitioner committed forceful rape on the victim at a home stay at Kovalam. Hence, it is alleged that, the petitioner committed the said offence.