ABHIJITH A. 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 accused in Crime No.713/2022 of Anchal Police Station, Kollam District for offences under Ss. 363, 376(2)(n) of the Indian Penal Code, 1860 and Sec. 4 r/w Sec. 3(a), 66E, 67B(a)(e) of the Information Technology Act, 2000.

(3.) Prosecution allegation is that on 1/12/2017, the accused kidnapped the de facto complainant and took her to his house and had forcibly committed sexual assault and thereafter feigning to be in love with her, continued to indulge in a sexual relationship and thereby committed the offences alleged.