VINU KRISHANAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.809 of 2020 of Nedumbassery Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 376(2)(n), 313, 506 and 420 of the Indian Penal Code. The offence under Section 119 (1) (b) of the Kerala Police Act and Section 66(e) of the Information Technology Act is also alleged.

(3.) The prosecution case is that in April 2019 at about 06.00 p.m, the accused took the informant to Hotel Flora near Nedumbassery Airport and raped her. Later, the accused threatened the informant showing her nude photos in his mobile phone and committed rape on her. The informant became pregnant in October 2019. It is the further case of the prosecution that the accused took the informant to a Hospital at Thrikkakkara without her consent and caused her abortion against her will.