HUSSAIN 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.548 of 2020 of Edathala Police Station, Ernakulam. The above case is registered against the petitioner alleging offences punishable under Sections 341 , 450 , 354A(i)(iv) , 376(2)(n) and 506(i) of IPC.

(3.) The petitioner is in custody from 1.7.2020 onwards. The prosecution case is that the petitioner went to the rented house of the de facto complainant on 9.6.2019 at about 12.00 pm and demanded the money borrowed from him. When the de facto complainant asked some time to pay the amount, the petitioner committed rape on her. Thereafter according to the victim, the petitioner went to the house of the de facto complainant on 5 days continuously. On all 5 days, the petitioner committed rape on her. After this incident, the petitioner went to the house of one Anitha and her husband Arun. According to her, the petitioner was introduced to her by them. Anitha and Arun asked her to file a complaint before the police. But she did not file any complaint. Thereafter on 30.6.2020 a First Information Statement is submitted based on which the above Crime is registered.