VINESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 18th day of August 2020 This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the accused in Crime No.584/2020 of Valiyamala Police Station, Thiruvananthapuram. The above case is registered against the petitioner alleging offences punishable under Sections 511 of 376 and 511 of 306 IPC.

(3.) The prosecution case is that the petitioner is a relative of the husband of the victim. The petitioner used to come to the defacto complainant's house and used to stay in that house occasionally. It is alleged that on 18.6.2020 the petitioner went to the house of the defacto complainant and stayed there till 4 pm. The prosecution's further case is that the petitioner left the house and came back at about 8.30 pm on that day and stayed in the house. On the next morning, at about 7 am when the husband of the defacto complainant left the house for his employment, the petitioner came out of the room and tried to commit rape on the defacto complainant. The victim resisted the same. When the accused continued the attempt, the victim poured kerosene on her body and set fire. Therefore it is alleged that the petitioner committed the offence under Sections 511 of 376 and 511 of 306 IPC. The petitioner was arrested on 19.6.2020.