VIJIL V. NAIR 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.222/2022 of Muhamnna Police Station, Alappuzha District, alleging offences under Ss. 376(1), 376(2)(n), 354, 294(b), 323, 324, 341 and Sec. 34 of the Indian Penal Code, 1860.

(3.) Prosecution alleges that the petitioner committed rape on the survivor on the false promise of marriage from September, 2019 onwards and had also abused the defacto complainant and assaulted her when she insisted on the petitioner marrying the survivor. It is also alleged that the petitioner and his relatives had exploited the survivor even financially and has not repaid the amounts. Prosecution further alleges that, disheartened by the circumstances, the survivor even attempted to commit suicide by consuming sleeping pills thereby committed the offences alleged.