XXXXXXXXXX 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 sole accused in Crime No.846/2022 of Chandera Police Station, Kasaragod District. The offences alleged against the petitioner are under Sec. 376(2)(f) and Sec. 376(2)(n) of the Indian Penal Code. 1860.

(3.) According to the prosecution, the victim, who is a married woman of 35 years was subjected to rape on several days in September 2020 when her husband was afflicted with Covid 19. Thereafter, in November 2021, when the victim's husband was admitted to a hospital and while he was kept in a Ventilator, the accused forced the victim to indulge in a sexual relationship after threatening to publish her videographs and photographs taken earlier and later when the victim became pregnant, he threatened that the child belongs to him and thereby the accused committed the offences alleged.