SAHAD 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.376 of 2022 of Kaipamangalam Police Station, Thrissur, alleging offences punishable under Sec. 376 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 16/10/2022, the accused with the promise to marry the victim committed penetrative sexual assault and thereby committed the offences alleged.