RATHEESH T.S. 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 1st accused in Crime No.1529 of 2021 of Kunnathunadu Police Station registered for the offences punishable under Ss. 376(2)(n) and 506 of the Indian Penal Code, 1860 and also under Ss. 66(E) and 67(A) of the Information Technology Act, 2000.

(3.) The prosecution case is that, the accused committed rape on the survivor on several occasions from 5/6/2020 onwards and captured her nude photographs and uploaded it on the social media and thereby committed the offences alleged against him.