ABDUL REHMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No.562 of 2020 of Vanitha Cell, Pathanamthitta. The above case is registered against the petitioner alleging offences punishable under Section 376 (2)(n) and Section 406 IPC. The offence under Sections 66E and 67 of the Information Technology Act is also alleged.

(3.) The prosecution case is that the petitioner under the pretext to release the husband of the de facto complainant from judicial custody, collected an amount of Rs.5,00,000/- from the complainant. Thereafter, under the pretext of meeting the lawyer, the victim was taken to a lodge and from there the petitioner committed forcible rape on the victim. Thereafter, the petitioner committed sexual intercourse with the victim on several occasions. It is alleged that the victim travelled with the petitioner at Delhi, Bombay and Chennai and they stayed together. Subsequently, the husband was released from jail. Then the husband became suspicious about the relationship between the petitioner and the victim. Thereafter, the victim left the house. The victim herself admit that she travelled with the petitioner at different places. It is alleged that during that period the petitioner committed raped on her. It is also alleged that the petitioner took nude photographs of the victim and threatened the victim that he will upload the same in social media. This is the sum and substance of the allegation against the petitioner.