ANAS 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.433/2022 of Tanur Police Station. The offences alleged against the petitioner is under Ss. 450, 376(2)(n), 406 and 313 of the Indian Penal Code, 1860

(3.) The prosecution allegation is that, between June 2020 and 10th, May 2022, the petitioner tresspassed into the house of the defacto complainant and committed rape after promising to marry her and even forced her to abort her pregnacy and even failed to return 5 sovereigns of gold ornaments and Rs.200,000.00 taken from her and thereby committed the offences alleged.