PRADEES MADHAVAN 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 sole accused in Crime No.425/2022, of the Infopark Police Station, Ernakulam, alleging offences under Ss. 354 and 354(A)(2)(1) r/w Ss. 354(A)(1)(i)(ii), 509, 506(i), 376, 376(2)(k)(n) and 313 of the Indian Penal Code, 1860.

(3.) The prosecution case is that after promising to provide employment to the victim and consequent to a promise of marriage, the accused outraged her modesty and committed rape on her, on various occasions from 2020 July onwards and even caused miscarriage of her pregnancy and subsequently, backed out of the promise and thereby committed the offence of rape.