XXXXXXXXXXX Vs. STATION HOUSE OFFICER

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.81/2023 of Vanitha Police Station, Kasaragod District, alleging commission of offences under Ss. 370A(2) and 376 (2) (n) (f) of the Indian Penal Code.

(3.) Allegation against the petitioner is that on a day in the month of November, 2022, the petitioner had taken the victim in his car, and when the car reached at Pallikkara Red Moon Beach, at about 12.30 pm, the petitioner had committed rape on the victim after giving a false promise of marriage.