ARUN DIVAN K. 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.842 of 2019 of Koyilandi Police Station, Kozhikode District. The above case is registered alleging offences punishable under Section 376 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, on 29.10.2019, the petitioner committed rape on the de facto complainant who is working as an employee in the beauty parlor run by the petitioner. The de facto complainant who is a native of West Bengal was working under the petitioner for the last four months.