RAJEESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 438 of Code of Criminal Procedure seeking pre-arrest bail.

(2.) The petitioner is the accused in Crime No.101/2021 of Kunnamangalam Police Station. The offences alleged are under Sections 376(2)(n), 323, 324, 506, 448 r/w 34 of IPC.

(3.) The prosecution case in short is that the petitioner indulged in sexual intercourse with the victim on 20/5/2020 at a rented house at Thengilakadavu and several times thereafter at a lodge at Kottakkal, at a lodge near Medical College, Kozhikode, at Wayanad and at a house at Chooloor and thereafter on 7/3/2021 at 8.00 p.m., the petitioner and his brother-in-law trespassed into the house of the victim, assaulted her and criminally intimidated her, thereby committed the offence.