ROOPESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed u/s 438 of the Code of Criminal Procedure seeking pre-arrest bail.

(2.) The applicant is the accused in Crime No.192/2023 of Cherthala Police Station, Alappuzha District. The offences alleged are punishable under Ss. 354, 354D and 506(1) of the I.P.C.

(3.) The prosecution case, in short, is that since 2017 onwards, the applicant followed the victim to foster personal interaction repeatedly despite clear indication of dis-interest by her and further threatened that if she marries somebody else, she will be killed and thus committed the offence.