JAVID SALIM Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner has been in custody since 12.01.2021.

(3.) The prosecution allegation is that this petitioner under a false promise of marriage procured the consent of the defacto complainant to have sexual relationship but committed rape on her on 01.05.2013. Thereafter also he continued to have sexual relationship with her on the false promise to marry till 30.09.2013 but later backed off from his promise. During that period she became pregnant and had to abort her pregnancy. When the petitioner had withdrawn from his promise to marry her, she had married another person in the year 2017 but thereafter also this petitioner continued to threaten her to have relationship with him and he told that he would disclose the previous incidents to her husband to put her under pressure. When he came to know that the defacto complainant's husband is abroad, he used to pester her and her husband and thereby committed the aforesaid offences.