RAJESH K.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) The prosecution allegation is that this petitioner, who was having close acquaintance with the defacto complainant promised to marry her and invited her to his residence on 20.12.2019 and when she reached there he committed rape on her and thereby committed the aforesaid offences.

(3.) The learned counsel for the petitioner submits that this petitioner is totally innocent of the allegations levelled against him.