SALEEL RAVEENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is the accused in Crime No.304/2021 of Maradu Police Station, Ernakulam District registered alleging commission of the offences punishable under Section 376(2)(l) and (n) of the Indian Penal Code.

(3.) The brief facts are that the petitioner, who is a Chartered Account and the victim, who is a orthodontist practicing in the United Kingdom, were classmates in school. There was a school reunion function that was planned in respect of the batch to which the petitioner and the victim belong. The petitioner is stated to be the person behind the organizing the event. It is alleged that the petitioner developed an intimacy with the victim and committed sexual assault and rape on her after promising to marry her. It is alleged that the fact that the victim was suffering from mental illness and the petitioner was well aware of the same which is clear from the material already collected as part of the investigation. It is alleged that despite knowing about the mental illness of the victim, the petitioner forced the victim into a relationship and thereby committed the offences alleged against him.