SATHYAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the third accused in Crime No. 793 of 2022 of Guruvayoor Temple Police Station, Thrissur District alleging offences punishable under Ss. 376, 120-B and 107 read with Sec. 109 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 10/10/2020 and on 15/12/2020 the 1st accused committed rape on the defacto complainant at a guest house at Guruvayoor. The 2nd and 3rd accused are alleged to have made the defacto complainant believe that they will solve the issues with the 1st accused and on the basis of the directions of the 2nd accused, the victim was taken by the 3rd accused to their house pursuant to a conspiracy, and taken to the guest house where the 1st accused committed the rape and thus the accused together committed the offences alleged.