AKHIL AJAY Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioner is the accused in Crime No.602 of 2023 of Mundakayam Police Station. He allegedly had committed the offences punishable under Ss. 354, 354A(1)(i), 376, 376(ii)(n) of the Indian Penal Code, 1860.

(3.) The prosecution allegation is that during the month of July 2020, the petitioner established with the defacto complainant an online contact through facebook. He misusing that opportunity and by giving a false promise that he would marry the defacto complainant brought her to a hotel at Mundakkayam where he had sexual intercourse with her.