SAJAN 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.287/2022 of Nooranad Police Station, Alappuzha alleging offences punishable under Ss. 354D, 451, 376(2)(n) of the Indian Penal Code, 1860.

(3.) According to the prosecution, the accused with an intention to commit rape on the victim forced her to indulge in a sexual relationship after promising to marry her, sometime in March 2020 and thereafter repeated the act on several occasions and subsequently withdrew from the said promise and thereby committed the offences alleged.