VISHNU 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.1565/2022 of Nedumangad Police Station, Thiruvananthapuram, alleging offences punishable under Ss. 450, 342, 354, 354(b) and 376 of the Indian Penal Code, 1860.

(3.) According to the prosecution, the petitioner trespassed into the house of the victim and raped her and thereby committed the offences alleged.