HUSSAIN 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 sole accused in Crime No.940/2022 of the Chadayamanagalam Police Station, Kollam, alleging offences under Ss. 420, 376 and 376(2)(n) r/w Sec. 506 of the Indian Penal Code, 1860.

(3.) The prosecution case is that accused deceived the defacto complainant and had sexual intercourse with her on the false promise of marriage and also obtained a sum of Rs.17,00,000.00(Rupees seventeen lakhs only) from the defacto complainant, after intimidating her by showing her naked photographs and thereafter, refused to return the amount and thus committed the offences alleged against him.