SANEESH 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.112/2023 of Kovalam Police Station. The offences alleged are punishable under Ss. 376, 509 and 506 of the Indian Penal Code.

(3.) The prosecution case, in short, is that the applicant sexually exploited the victim on several occasions, after giving a false promise of marriage and later on, he cheated her by withdrawing from the marriage.