(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.386/2022 of Noolpuzha Police Station, Wayanad District. The offences alleged against the petitioner are under 376(1), 354A(1)(ii), 354D and Sec. 506 of the Indian Penal Code, 1860.
(3.) According to the prosecution, on 30/3/2022, petitioner is alleged to have outraged the modesty of the victim and and thereafter committed rape on her after threatening to put her children to death if she discloses it to anyone.