BINEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the accused in Crime No.2476/2021 of Vaikom police station, alleging commission of offence under Sec. 376(ii)(n) of the Indian Penal Code.

(3.) Allegation against the petitioner is that he conducted a mock marriage with the de facto complainant and started living with her and committed rape on her in the sense that her consent was obtained on the promise that the petitioner had validly and legally married the de facto complainant. There is a further allegation that the petitioner has misappropriated substantial sums of money belonging to the de facto complainant.