P.G.MANU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Sec. 439 of the Code of Criminal Procedure, 1973 filed by the sole accused in Crime No. 754 of 2023 of Chottanikkara Police Station, Ernakulam, registered under Ss. 450, 354, 376(1), 376(2) (b), 376(2)(n) and 506(i) of IPC and Ss. 66(E) and 67A of the Information Technology Act, 2000.

(2.) The prosecution allegation is that, the petitioner who was a Senior Government Pleader of High Court of Kerala, on 9/10/2023 at 5.00 pm, outraged the modesty of the de facto complainant, who was a victim in another sexual assault case, when she approached him, for assistance to settle that case. On 11/10/2023 at 05.00 pm, the petitioner committed rape on her inside his office, and took her photographs, and continuously sent obscene videos to her. On 24/10/2023, at 12.00 noon, threatening her that if she was not ready to co-operate with him, she would be made an accused in the earlier case, again committed rape on her, at her house.

(3.) The de facto complainant got herself impleaded as additional 2nd respondent, and she filed objection to this bail application.