RANJITH K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail

(2.) Petitioner is the accused in Crime No.1398/2023 of Hosdurg Police Station, Kasargod District, alleging the commission of offence punishable under Sec. 376 and of the Indian Penal Code.

(3.) The allegation against the petitioner is that, on 13/3/2023, at 11.00 am, the petitioner, who was working as a branch manager of the Kanhangad branch of a finance company, had dragged the defacto complainant/victim, who was working in the said institution as an appraiser, into the washroom and had committed rape on her. The petitioner was arrested on 24/9/2023 and he has been in custody since.