VINOD Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.591/2022 of Vandiperiyar Police Station, Idukki District. The offences alleged against the petitioner are under Ss. 450, 323, 354B, 376 and 506(ii) of the Indian Penal Code. 1860.

(3.) According to the prosecution, on 17/9/2022, at around 6.15 pm, the accused, tresspassed into the house of the defacto complainant and after threatening to kill, raped her and thereby committed the offences alleged.