RAHUL C.B. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in crime No. 550 of 2020 of Elamakkara Police Station, Ernakulam District. The above case is registered against the petitioner alleging offences punishable under Sections 417 and Section 376 (2) (n) of the Indian Penal Code ( IPC ).

(3.) The prosecution case is that, the petitioner committed rape on the victim on 29.04.2018 at Pooja Apartment, Kaloor Kara, Elamkulam and thereafter several times between June 2018 to 26.12.2019 after giving her false promise of marriage and further procured gold ornaments, laptop and cash of Rs. 6 lakhs from her. The prosecution case is that the petitioner withdrew from the marriage and hence, the present complaint is filed by the victim.