NIDHIN RAVI Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal has been preferred against dismissal of the bail application by the Sessions Court, Pathanamthitta (for short, 'the court below') in Crl.M.P.No.1967/2021 dated 5th November, 2021.

(2.) The offence alleged against the appellant are under Sections 450 and 376(2)(n) of IPC and S.(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) The prosecution case in short is that the accused trespassed into the residence of the victim during the period from 20/4/2020 to 20/8/2021 and committed rape on her on various occasions and thereby committed the offence.