SUDHEESH BABU 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 accused in Crime No.746/2022 of Kumily Police Station, Idukki, alleging offences punishable under Sec. 376(2)(n) of the Indian Penal Code, 1860.

(3.) According to the prosecution, the accused and the victim were in a relationship and under a promise of marriage, the accused took the victim to Kumily and had sexual intercourse with her on 11/9/2022 and again on 12/9/2022 at the house of another lady and the accused thereby committed the offences alleged.