MUHAMMED SHAMEEL 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 accused in Crime No.513 of 2022 of Thrikkakkara Police Station registered for the offences punishable under Ss. 376(2)(n) of the Indian Penal Code, 1860.

(3.) The prosecution case is that, petitioner, after promising to marry the victim, indulged in sexual intercourse with her at different places on several occasions and subsequently backed out of the promise, and thereby committed the offences alleged against him. Petitioner was arrested on 22/6/2022 and has been in custody since then.