LINTO STEPHEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.56/2022 of Central Police Station, Ernakulam. The offences alleged against the petitioner are under Ss. 313, 376, 376(2)(n) of the Indian Penal Code, 1860.

(3.) The prosecution case is that on 28/1/2019, the petitioner indulged in a sexual relationship with the victim after giving a false promise of marriage, thereby committing the act of rape. The prosecution also alleges that the petitioner repeatedly committed rape on other days also, and the defacto complainant became pregnant in January 2020 and the accused compelled her to undergo abortion, thereby committing the offences alleged.