DILEEP KUMAR K. 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.383/2022 of Perambra Police Station, Kozhikode. The offences alleged against the petitioner are under Ss. 376 ,376(2)(n), 354, 354A and 354B of the Indian Penal Code, 1860

(3.) According to the prosecution, in April 2022 after the accused became acquainted with the victim, he indulged in sexual intercourse with the victim, after threatening to show her nude photographs to her husband and her relatives and thereby committed the offences alleged.