NOBIN VINOD Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.2142 of 2020 of Thiruvalla Police Station. The above case is registered against the petitioner alleging offence punishable under Sections 406 , 420 and 376 IPC.

(3.) The prosecution case is that the victim and the de facto complainant were working in Pushpagiri Medical College, Thiruvalla during the period from 1.6.2018 to 21.9.2019. They were in love. The petitioner under the pretext to marry the victim/complainant, committed rape on the victim on 24.9.2018 and on 21.10.2018. It is alleged that she was taken in two different lodges in Alappuzha and committed sexual intercourse. She was also taken to a lodge in Ernakulam and was having sexual intercourse. Further allegation is that, by utilizing the relationship, the petitioner, on various occasions had collected a total amount of Rs.75,000/- from the victim. Thereafter, it is alleged that the petitioner married another woman on 29.6.2020 and therefore cheated the complainant.