(1.) This Bail Application is filed under Sec. 439 of Criminal Procedure Code .
(2.) The petitioner is the accused in Crime No.32 of 2023 of Vanitha Police Station, Malappuram. The above case is registered against the petitioner alleging offences punishable under Ss. 450, 406, 506 and 376 of IPC.
(3.) The prosecution case is that, in August, 2019 and thereafter, on several occasions, the petitioner had trespassed into the shop and house of the de facto complainant and committed rape on her. It is also alleged that the petitioner had also obtained Rs.8,00,000.00 from the de facto complainant and cheated without returning the said amount. Hence, it is alleged that the accused committed offences.