AKHIL DEV S. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the accused in Crime No.588/2021 of Palarivattam police station alleging commission of offences under Sections 324, 342, 354, 354B, 376, 376(2)(n) and 498A of the Indian Penal Code and Section 66E of the Information Technology Act.

(2.) The allegation against the petitioner is that, on 03.10.2019, the accused brought the de facto complainant to his rented house with the intention of outraging her modesty and committed rape on her and also took her photographs. It is also alleged that thereafter, by blackmailing the de facto complainant stating that her photographs will be published on social media, the petitioner/accused committed rape on the de facto complainant and further that on 21.12.2019, the petitioner forcefully married the de facto complainant.

(3.) Learned counsel appearing for the petitioner submits that the petitioner is absolutely innocent of the allegations levelled against him. He submits with reference to the Annexures A1 and A2 that the petitioner and the de facto complainant were married and that their marriage was solemnised on 21.12.2019. He submits that the allegations raised by the de facto complainant against the petitioner are completely untrue and makes reference to the documents produced along with Crl.M.A. No.1 of 2021 in this regard.