AMAL. S Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the sole accused in crime No.815/2021 of Perunad Police Station, which is registered for the offences punishable u/s.376(2)(n)IPC.

(2.) It is alleged that on 27/4/2021 at about 11.30 hours accused with the intention of committing sexual assault upon the victim, trespassed into the house and committed rape upon her promising to marry her and subsequently he took her to his mother's house at Ezhukone and there also he repeatedly committed rape upon her, thereby accused committed the offence aforementioned.

(3.) The Inspector of Police, Perinadu filed Report. In the Report, it is stated that the investigation is progressing. If bail is granted to the petitioner, there is possibility of influencing the witnesses and threatening them and destroying the evidence. Hence, he prays for dismissal of the petition.