TIJU GEORGE THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the accused in crime No.164/2021 of the Panangad Police Station. The above case is registered against the petitioner alleging offences punishable under Section 376(2)(n), 406 and 420 of the Indian Penal Code.

(3.) The prosecution case in brief is as follows:- The defacto complainant is a divorced woman. She registered in matrimonial websites for marriage. According to her, she came to contact with the petitioner who alleged to have represented to her that he was working as a Pilot in Indigo Airlines and he is also a divorcee. The petitioner and his friends visited the house of the defacto complainant. Thereafter the petitioner and his friends invited the defacto complainant to Ramada resort, Kumbalam for birthday party. During the party, the defacto complainant also consumed liquor under the compulsion of the petitioner. Thereafter, the petitioner had physical relationship with the defacto complainant without her consent, who was in an intoxicated stage. She was also forced to do oral sex in the car of the petitioner. Hence, it is alleged that the accused committed the offence.