ANEESH VISWANADHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the accused in Crime No.1192/2023 of Paravoor police station, Kollam district, alleging commission of offences under Ss. 376, 376(2)(n) and 506(i) of the Indian Penal Code.

(3.) Allegation against the petitioner is that, after promising to marry the de facto complainant/victim, the petitioner compelled her to go with him to various places and he committed rape on her and thereby, he committed the offences alleged against him.