NITHIN C.JOSEPH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.576/2021 of Vandanmedu police station, Idukki District, alleging commission of offences under Sections 450 and 376(2)(n) of the Indian Penal Code.

(3.) The allegation against the petitioner is that, on the false pretext of marriage, he committed rape and sexual assault on the de facto complainant, who is a married woman having two children.