AKHIL VARGHESE Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.1734/2021 of Perumbavoor police station, Ernakulam district, alleging commission of offences under Ss. 363, 342, 354D and 376 of the Indian Penal Code.

(3.) The allegation against the petitioner is that, he pretended to be in love with the victim and subjected her to sexual abuse and rape initially on that pretext and thereafter by threatening her. It is alleged that the petitioner threatened the victim that he would reveal her nude photographs and circulate the same.