XXXXXXXXXX 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 sole accused in Crime No.256 of 2022 of Muhamma Police Station, Alappuzha, alleging offences under Ss. 450, 376(1) and (2)(n) of the Indian Penal Code, 1860.

(3.) The prosecution case is that, on 7/4/2022 the daughter of the defacto complainant went missing from their home and later she was located at Goa. While taking her statement, it was realized that she was subjected to sexual assault in 2017 and sexual intercourse with the accused on 5/12/2021 and again on 8/4/2022, and hence the accused committed the offences alleged against him.