BABU 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.576/2022 of Koyilandy Police Station, Kozhikode. The offences alleged against the petitioner are under Sec. 342, 376(2)(n) and 506 of the Indian Penal Code, 1860.

(3.) According to the prosecution, the accused committed rape on the victim on several days including 29/12/2021 and 11/7/2022 and thereby committed the offences alleged.