AMAL SHA Vs. STATE OF KERLA

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. 6 of 2020 of Kalamassery Police Station, Ernakulam District. The above case is originally registered under Section 57 of Kerla Police Act. Subsequently converted as an offence punishable under Section 376 read with Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the petitioner committed rape on the victim in room No. 8 of Kripa Annex, Ernakulam North at 5 p.m. on 11.10.2019, against her consent with the help of accused Nos. 2 to 4 and thereby committed the offences.