MUHAMMED HASHIM M.P Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is the accused in Crime No.826/2021 of Hosdurg Police Station, Kasaragod District alleging commission of offence under Sec. 376(2)(n) of the Indian Penal Code.

(3.) The allegation against the petitioner is that he committed sexual assault and rape on the de-facto complainant while the de-facto complainant was working as a sales girl in a shop owned by the petitioner. It is alleged that the de-facto complainant had consented to the sexual relationship owing to a false promise of marriage.