HILAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No.1792 of 2020 of Pathanapuram Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 376(2)(n) , 354C , 506(i) IPC and Section 66 E r/w 67 of Information Technology Act .

(3.) The prosecution case is that the accused is conducting a mobile phone shop. The case of prosecution is that the de facto complainant entrusted her phone to the accused for repairing. The accused copied her photographs from her phone and using that he started to threaten the de facto complainant. On 29.6.2020 at 11.30 am and on the previous date in May 2020 the accused directed the de facto complainant to reach at a place at Kalanjoor. When she reached the said place the accused take her to his room forcefully and committed rape on her. The accused videographed the same and later sent the photographs and the videographs to her husband who is working abroad. Hence, it is alleged that the accused committed the above said offences.