MANIKANDAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.1047/2022 of Yeroor Police Station, Kollam District. The offences alleged against the petitioner are under Ss. 324, 506 and 376(2)(n) and 450 of the Indian Penal Code. 1860.

(3.) According to the prosecution, the accused is alleged to have raped the victim on 15/6/2020 and again on 4/10/2020, after threatening to publish her photographs in compromising positions.