OMAR ABDUL WAHAB Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita.

(2.) Petitioner is the accused in Crime No.580/2024 of Nedumbassery Airport Police Station. The above case is registered against the petitioner alleging offences punishable under Sec. 376 and 376(2)(n) of the Indian Penal Code (for short, IPC).

(3.) The prosecution case is that the petitioner who is a film director sexually abused the defacto complainant on a promise that he will marry her. The sexual assault started from January 2023.