MUHAMMED JINOSE 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. 2018/2020 of Pandalam Police Station, Pathanamthitta District. The above case is registered against the petitioner, alleging offences punishable under Section 376 of the Indian Penal Code.

(3.) The prosecution case is that, the petitioner committed sexual intercourse with the defacto complainant, promising that he will marry her. It is alleged that, the petitioner committed rape on the defacto complainant in 2012 and on 14.03.2020.