MUHAMMED SHAHABAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, by the petitioner, who is the accused in Crime No.151/2017 of Tirur police station, Malappuram District, now pending as S.C.No.1070/2017 on the files of the Fast Track Special Court, Tirur and the prayer herein is as under:

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. Perused the relevant records.

(3.) In this matter, the prosecution alleges commission of offences punishable under Ss. 366 and 376(2)(n) of the Indian Penal Code (for short, 'the IPC' hereinafter). The prosecution case is that, the accused kidnapped the victim from her residential house to Tiruppur and subjected her to forceful sexual intercourse on 23/2/2017 and 24/2/2027.