DHARMA M. 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.151/2022 of Vanitha Police Station, Kasaragod District. The offences alleged against the petitioner are under Sec. 376(2)(n) of the Indian Penal Code, 1860.

(3.) According to the prosecution, on the basis of a false promise of marriage, the accused raped the victim during the period between February 2022 and September 2022 and also harassed her demanding money and thereby committed the offences alleged.