HARIKSISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the sole accused in Crime No.105/2022 of the Kanakakunnu Police Station, Alappuzha. The offences alleged against the petitioner are punishable under Ss. 366, 376 and 420 of the Indian Penal Code, 1860.

(3.) According to the prosecution, the petitioner had after giving a promise of marriage, committed sexual intercourse with the defacto complainant and thereafter retracted from the marriage and thus committed the offences alleged against him.