THOMASKUTTY JOSEPH 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.67/2022 of Peerumedu Police Station, Idukki District, alleging offences punishable under Ss. 376(1), 376(2)(n) and 506 of the Indian Penal Code, 1860 and Sec. 67A of the Information Technology Act, 2000.

(3.) According to the prosecution, the accused had on the basis of a promise of marriage, raped the victim at a resort at Kuttikanam in the month of September, 2021 and also published their photographs through the Instagram and thereby committed the offences alleged.