MAHIN YOUSUF Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.885 of 2021 of Edathala Police Station, Ernakulam District, alleging commission of offences under Ss. 354, 366, 323, 392 and 506(I) of the Indian Penal Code. The allegation against the petitioner is that on account of the de-facto complainant spurning the petitioner, he forcefully took her in a car and molested her and there by committed offences under the aforesaid provisions of law.

(3.) The learned counsel for the petitioner submits that the petitioner and the de-facto complainant were in love with each other and that she had voluntarily gone with him in the car. It is submitted that there was no incident of molestation and that the complaint has been falsely foisted on the petitioner.