DIMPLE LAMBA 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 4th accused in Crime No.1369/2022 of Ernakulam Town South Police Station. The offences alleged against the petitioner are under Ss. 370(l), 376, 376D, 323 and 120B r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 17/11/2022, the accused 1 to 3 had, after mixing a drug in the beer drank by the victim, took her into a vehicle and repeatedly raped her inside the moving vehicle, and the 4th accused had paved the way for the victim, to be abused by accused 1 to 3 and thus committed the offences alleged.