XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.321 of 2023 of Vazhakkad Police Station, which was registered for the offences punishable under Ss. 376 and 506 of IPC.

(2.) The prosecution case is that on 27/3/2023 at about 4 PM, the petitioner, who is the former husband of the de facto complainant, trespassed into the bedroom of the de facto complainant and committed rape on her. It is also alleged that he had taken nude photographs of the de facto complainant and threatened her that the same would be circulated on Social media. Even though the incident occurred on 27/3/2023 crime was registered on 8/4/2023, and the matter is now under investigation. This application for anticipatory bail is submitted by the petitioner he apprehends arrest in connection with the investigation of the said case.

(3.) Heard Sri. Rakesh K., learned counsel for the petitioner, Smt. Seetha S., learned Public Prosecutor for the State. And Sri Dheerendrakrishnan, the learned counsel appearing for the defacto complainant.