JITHIN RAJ Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.585 of 2022 of Koratty Police Station, Thrissur. The offence alleged against the petitioner is punishable under Sec. 376(2)(n) of the Indian Penal Code, 1860.

(3.) According to the prosecution, the petitioner committed repeated acts of rape on the victim after promising to marry her.