SREEJITH 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 accused No.1 in Crime No.1185 of 2022 of Kodungalloor Police Station, Thrissur District. The offences alleged against the petitioner are punishable under Ss. 376(2)(a)(i)(n), 354D of the Indian Penal Code,1860 apart from Sec. 67 of the Information Technology Act, 2000.

(3.) According to the prosecution, the accused who is a police constable committed rape on the victim on several occasions after stalking her and also took video graphs and photographs of her and send the same to the 2nd accused, who thereafter circulated it to the relatives of the victim and thereby the accused committed the offences alleged.