JOMY JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the sole accused in Crime No. 1405 of 2020 of Kadinamkulam Police Station, Thiruvananthapuram District registered for the offences punishable under Sections 457, 323, 354, 376 and 392 of Indian Penal Code, has filed this application for his release on bail. He has been in custody since 17.11.2020.

(2.) The prosecution case is that on 17.11.2020 at about 16 Hrs. the petitioner trespassed into the residence of the defacto complainant by breaking open the front door and snatched away her gold chain worth Rs.60,000/-. He has also committed rape on her.

(3.) The learned counsel for the petitioner submits that the petitioner is aged only 24 years and he is totally innocent of the allegations levelled against him. In fact the defacto complainant is an aged lady residing all alone.