NAVANEETH T. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.608/2022 on the file of the Taliparamaba Police Station Kannur. The offence alleged against the petitioner is under Sec. 376 of the Indian Penal Code, 1860.

(3.) The prosecution allegation is that the petitioner had committed rape on the de facto complainant on 18/10/2021 in a hotel room. Petitioner was arrested on 20/5/2022 and has been in custody since then.