AMAL.V.S.@KICHU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 1st accused in Crime No.680/2021 of Elavumthitta Police Station, Pathanamthitta District alleging commission of offences under Ss. 366, 341, 376, 376(2)(n), 328, 354A (1)(i), (ii) and (iv) and 509 r/w Sec. 34 of the Indian Penal Code.

(3.) The allegation against the petitioner is that the petitioner pretended to be in love with the de-facto complainant and compelled her travel to Bangalore and took her to his rented premises and committed sexual assault and rape on her many times between 25/2/2021 and 26/2/2021. It is also alleged that the relationship between the petitioner and the de-facto complainant were recorded by the petitioner on his mobile phone. There is a further allegation that the accused No.2 (not a petitioner in this case), a friend of the petitioner herein, also sexually assaulted the de-facto complainant after administering drugs. It is also alleged that the de-facto complainant was wrongfully restrained by the accused till 27/2/2021.