MUNAWAR K.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the 1st accused in Crime No. 41/2021 of Bekal Police Station, Kasargode which was registered for the offences punishable under Sec. 376(2)(n) and 506 r/w. 34of the Indian Penal Code. The prosecution case is that the accused went to the house of the victim and raped her by threatening her that her videos, sharing intimate moments with one Tufail, will be shown to her husband and thereby, he committed the offences alleged against him.

(3.) The crime was registered in the year 2020. The petitioner was arrested on 24/8/2023 and since then, he has been under judicial detention. This application for regular bail was submitted in such circumstances.