DINOOP P. DINESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein is the accused in Crime No.1805 of 2020 of the Thiruvalla Police Station, Pathanamthitta, registered under Section 376(2)(n) of the Indian Penal Code and Section 66E of the Information Technology Act, 2000. He has approached this Court seeking an order of pre-arrest bail.

(2.) This application is taken up and heard through Videoconferencing.

(3.) The informant is a lady aged 30 years and she is a married woman. In her complaint to the police, she alleges that she got married on 25.9.2011 and has 2 children aged 8 and 6 1/2 respectively. Her relationship with the husband became strained after 5 years of their marriage. While so, she got acquainted with the petitioner herein. Their relationship blossomed into a love affair. The petitioner is alleged to have given an assurance that he would marry her and thereby persuaded her to have a physical relationship with him. She alleges that from July 2019 onwards, she acceded to the wishes of the petitioner to have a sexual relationship. He used to visit her residential apartment at Paipad and they used to have a physical relationship. The landlord asked her to vacate the premises and she had to shift to another house situated at Kochupalli. However, their relationship continued. It is further alleged that during their time together, the petitioner used to snap pictures of their intimate moments. When he stopped contacting her, she approached the police and set the law in motion.