XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the sole accused in Crime No.766/2022 of Nedumkandam Police Station. The offences alleged are punishable under Ss. 450 and 376(1), 376(ii)(n)of Indian Penal Code.

(3.) The prosecution case in short is that the petitioner made believe the victim that he will marry her and committed rape on her from January to June 2022 on four occasions at the house of the victim on giving a false promise of marriage.