AKHIL @ RAHUL Vs. STATE OF KERALA

JUDGEMENT

(1.) Regular bail application filed by the sole accused in Crime No.960 of 2021 of Kayamkulam Police Station, Alappuzha is the matter on consideration in this bail application.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) Precisely, the prosecution allegation is that the accused with an intention to commit rape and abuse the defacto complainant/victim, a minor, aged 17 years, constantly called her and thereafter she was subjected to sexual intercourse starting from March 2020. The further allegation is that the accused had took naked photographs of the defacto complainant and threatened her to continue the relationship.