NIBIN KHAN 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 accused in Crime No.258/2022 of Kottayam West Police Station, Kottayam District, The offences alleged against the petitioner are under Ss. 376, 376(2)(n), 109 and sec. 312 read with sec. 34 of the of the Indian Penal Code, 1860

(3.) According to the prosecution, petitioner, who is alleged to be love with the victim from 2019 onwards committed sexual assault on her with the promise of marriage on several days at different places and even took her to Kulu and Delhi and committed sexaul assault at those places also and subsequently, when she became pregnant he along with the immediate relatives forced her to terminate the pregnancy and thereby committed the offences alleged.