AJMAL T. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 1st accused in Crime No. 1423 of 2021 of Infopark Police Station, Ernakulam District, alleging commission of offences under Ss. 370, 352, 342, 343, 328, 506(1), 376(2), (j), 376(2)(n) and 376(D) r/w Sec. 34 of the Indian Penal Code and Sec. 66(E) of the IT Act.

(3.) The allegation against the petitioner is that the petitioner subjected the de facto complainant/victim to rape at a lodge being operated by the 4th accused. It is alleged that the de facto complainant/victim was under illegal confinement at the lodge.