ASIF Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.2783 of 2020 of Town East Police Station, Thrissur. The above case is registered against the petitioner alleging offence punishable under Sections 354(B) , 506(i) , 376 , 377 IPC and Section 119(b) of Kerala Police Act.

(3.) The prosecution case is that in December, 2016 at Green Palace Lodge, Kuruppam Road, Thrissur, the accused using criminal force disrobed the de facto complainant and took her photographs and videos. Thereafter, on 13.3.2019 at 11.00 am, in the very same lodge the accused tied the hands of the de facto complainant behind and committed carnal intercourse. Hence, it is alleged that the petitioner committed the offence. The First Information Statement is given on 22.5.2020.