VISHNU SANKAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail filed under Section 439 of the Code of Criminal Procedure.

(2.) The petitioner is the sole accused in Crime No. 340/2021 of Valapattanam Police Station, which has been registered for the offence punishable under Sections 376(n)(1), 312 and 420 of IPC.

(3.) It is alleged that the defacto complainant is differently abled woman and the petitioner committed rape upon her four times during the period 2017-2019 in a lodge at Parassinikkadavu. When she became pregnant, forcefully he got the pregnancy terminated by compelling her to take pills. He also alleged to have obtained 12 sovereigns of gold ornaments and Rs. 45,000/- from the defacto complainant and thereby the accused alleged to have committed the offence aforementioned.