GOPAKUMAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.996 of 2022 of Koratty Police Station, Thrissur District. The offences alleged against the petitioner are punishable under Sec. 376(2)(n) of the Indian Penal Code,1860.

(3.) According to the prosecution, the accused had, from 2018 December onwards till 15/10/2022, indulged in a physical relationship with the victim after obtaining consent with the promise of marriage and thereafter backed out of the promise and thereby committed the offences alleged.