KHASIF Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in Crime No.673/2021 of Ernakulam Town South Police Station, alleged the offence under Sections 376(2)(n), 386, 506, 323 of IPC.

(2.) It is alleged that the accused with the intention to commit sexual assault and extort money from the defacto complainant on 04.6.2021, committed rape upon the victim in his flat at Banglore and intimidated her and thereby forced her father to transfer an amount of Rs.25 lakhs from the account of the father and father's friend. It is also alleged that on 27.6.2021 at about 2 p.m. the accused intimidated the victim and taken her from the house to Try Star Hotel at Panampilly Nagar and there she has been sexually and physically assaulted. Thereby, accused committed the offence as aforementioned.

(3.) According to the learned counsel, the accused and the defacto complainant studied together in a school in plus two at Chalakudy, Thrissur. Thereafter, they have been in close contact and it is also alleged that they have been in living in relationship.