SMIJITH KUMAR 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.1282/2022 of Thiruvalla Police Station alleging offences under Ss. 366 and 376(2)(n) of the Indian Penal Code, 1860.

(3.) According to the prosecution, the accused is alleged to have committed rape on the victim after promising to marry her during the period from August, 2021 till April, 2022 and thereafter backed out of the promise and thus committed the offences alleged.