ASHKAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.176/2022 of Vellamunda Police Station alleging offences under Ss. 450 and 376 of the Indian Penal Code, 1860.

(3.) Prosecution case is that on 24/5/2022 at about 10.30 a.m., the accused trespassed into the house of the defacto complainant and committed rape on her.