VIMAL K. S. 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.110/2020 of Konni Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 376(2) of IPC. Initially, the offence under Section 3(1)(w)(i) of SC/ST(PA) Act was also alleged.

(3.) The prosecution case is that during the period from 14.1.2019 to 5.8.2019 the accused sexually abused the victim, who is aged 30 years by promising that he will marry her.