DINESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code (Cr.P.C.) was heard through Video Conference.

(2.) Petitioner is the accused in Crime No.266/2021 of Vithura Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 323, 354, 376, 417 and 506 IPC.

(3.) The Prosecution case is that the petitioner committed rape on the defacto complainant and the petitioner also committed other serious offences against the victim.