SANIL C U Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.406 of 2020 of Chengamanad Police Station, Ernakulam. The above case is registered against the petitioner alleging offence punishable under Section 376 IPC.

(3.) The prosecution case is that the petitioner committed rape on the de facto complainant.