VIDYA Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for pre-arrest bail filed under Sec. 438 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the second accused in Crime No.793 of 2022 of Guruvayoor Police Station, Thrissur District, alleging offences under Ss. 376, 120B, 107 r/w Sec. 109 of the Indian Penal Code, 1860.

(3.) According to the prosecution on 10/10/2020 and again on 15/12/2022, the 1st accused committed rape on the defacto complainant in a guest house at Guruvayoor. While the petitioner and the 3rd accused made the defacto complainant believe that they can solve the issues with the 1st accused and on that guise called the victim over to their house and later took her to a guest house where the 1st accused committed the rape.