JAYADEEP MENON 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.429 of 2020 of Hill Palace Police Station, Ernakulam. The above case is registered alleging offences punishable under Sections 363, 354, 376 and 420 IPC.

(3.) The prosecution case is that the petitioner went to Kozhikode on 14.3.2020 and asked the defacto complainant to come to the railway station. Accordingly the defacto complainant came to the railway station and accompanied the petitioner in a car to a hotel for having lunch. On the way, the defacto complainant gave 18 sovereigns of gold worth Rs.5.5 lakhs on the belief that the petitioner will marry her. Subsequently, it is alleged that the petitioner withdrew from the promise and hence the complaint is filed.