DEVARAJAN K. Y. 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 accused in Crime No.253/2022 of Koppam Police Station, alleging offences punishable under Ss. 375(1) and 450 of the Indian Penal Code.

(3.) According to the prosecution, accused trespassed into the house of the defacto complainant and committed rape on her and thereby committed the offences alleged.