RATHEESH CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This bail application is filed under Sec. 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the sole accused in crime No.723/2023 of Thrissur Town West Police Station, which was registered for the offences punishable under Ss. 376(1) and 376(2)(n) of the Indian Penal Code.

(3.) The prosecution case is that, during the period from January, 2020 to 13/4/2023, on various days, the petitioner had sexual intercourse with the defacto complainant, by making false promise of marriage. The crime was registered in such circumstances on the basis of the information furnished by the defacto complainant on 23/6/2023. The petitioner was arrested on 24/6/2023 and since then he has been under judicial detention. This application for regular bail is submitted in such circumstances.