MONSON Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.296/CB/EKM/II/21 of Crime Branch Central Unit-II, Ernakulam. The offences alleged against the petitioner are under Sec. 312, 420, 376(2)(n), 376(2)(k), and 506(i) of the Indian Penal Code, 1860.

(3.) The gravamen of the prosecution case is that accused raped the survivor during the period from 1/4/2018 till 30/6/2019 repeatedly, while she was working as a staff of the accused and forced her to undergo miscarriage and thereby committed the offences alleged against him.