ABDUL ROUF 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. 629 of 2020 of Nadapuram Police Station, Kozhikode District. The above case is registered against the petitioner alleging offences punishable under Section 376(2)(n) of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the defacto complainant is a married lady and the petitioner is her relative. According to the defacto complainant during the year 2017, the petitioner came to her residence and committed rape on her. It is alleged that the petitioner repeated the same till 2019 on the pretext of marrying her on obtaining divorce from her husband. During the year 2019, he went abroad. On returning from gulf, the petitioner married another girl. Now the present complaint was filed by the defacto complainant.