RAYEES V.V. 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 8th accused in Crime No.272/2022 of Ambalavayal Police Station alleging offences under Ss. 143, 144, 147, 148, 120(b), 201, 323, 341, 342, 354A(1)(i) r/w Sec. 354A(2), 354B, 370, 376D, 395, 450, 506 r/w Sec. 149 of the Indian Penal Code, 1860, Ss. 4(2)(c) r/w Sec. 3(2)(a) of the Immoral Traffic (Prevention) Act, 1956 and Sec. 66E of the Information Technology Act, 2000.

(3.) According to the prosecution, accused 9 to 11 induced the victim into prostitution and brought her from Karnataka to a Homestay at Wayanad and thereafter on 20/4/2022, accused 1 to 8 formed themselves into an unlawful assembly and armed with dangerous weapons trespassed into the Homestay and committed rape on the victim after threatening her.