GIRISH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking pre-arrest bail filed under Sec. 438 of Code of Criminal Procedure, 1973.

(2.) Petitioner seeks pre-arrest bail in Crime No.265/2022, of Town South Police Station, Palakkad District, alleging offences under Sec. 376(2)(n) of the Indian Penal Code, 1860.

(3.) The prosecution case is that the petitioner with false promise of marriage, seduced the de-facto complainant into indulging in sexual relationship on 1/4/2021 at Guruvayoor, on July 2021 and yet again on the onam day in August, 2021 and thereby, committed the offences alleged against him.