UMESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed u/s 438 of the Code of Criminal Procedure seeking pre-arrest bail.

(2.) The applicant is the accused No. 2 in Crime No. 1030/2023 of Thiruvalla Police Station. The offences alleged are punishable under Ss. 376D of the Penal Code, 1860 and 67 a of the Information Technology Act.

(3.) The prosecution case, in short, is that the applicant and the accused No. 1 brought the victim to a hotel at Thiruvalla, stupefied her after giving liquor, engaged in sexual intercourse, took her sexually explicit video and transmitted the same on electronic media.