JOSE M C. 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.1352/2020 of Changanassery Police Station. The above case is registered against the petitioner alleging offences punishable interalia under Sections 376 IPC. The above case is registered based on a private complaint filed by the victim in this case.

(3.) The prosecution case is that the petitioner sexually abused the defacto complainant and misappropriated her money. Therefore the victim filed private complaint before the Magistrate and it is forwarded under Section 156(3) Cr.P.C to the police concerned and accordingly the case is registered.