JISHNU PONNAPPAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No. 790 of 2020 of Kaduthuruthi Police Station, Kottayam District. The above case is registered against the petitioner alleging offences punishable under Sections 342 , 376(2)(n) and 506 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the accused committed sexual assault on the victim on 10.2.2020 in the house of the accused. Thereafter on 17.12.2019 and 26.3.2020, the accused committed rape on the victim from hotels. The case of the victim was that, the petitioner committed rape without her consent.