MANOJ 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.270 of 2020 of Ambalathara Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 376 (2) (f) and 376 (2)(n) of the IPC.

(3.) The prosecution case is that since 2018 June onwards the accused who is the relative of the defacto complainant committed rape on the defacto complainant from the house of the accused and from several other places on a promise that the accused would marry her. The prosecution case is that subsequently, the petitioner withdrew from the marriage.