LAWS(KER)-2023-9-114

XXXXXXXXXX Vs. STATE OF KERALA

Decided On September 25, 2023
Xxxxxxxxxx Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

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

(2.) The petitioner is accused in Crime No.1254 of 2023 of Oachira Police Station, Kollam, alleging commission of offences under Ss. 376, 376(2)(f)(k) and 506 of the Indian Penal Code.

(3.) The allegation against the petitioner is that, on 13/8/2023, the victim, who was working as a staff at the petitioner's Jan Oushadhi Medical Store at Kayamkulam, was taken by the petitioner to his other medical shop in Oachira and the petitioner had committed rape on her.