VINEETH 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.37/2024 of Ezhukone Police Station, Kollam registered under Sec. 376 of IPC.

(2.) The prosecution allegation is that, on 25/4/2023 at 10.00pm, the petitioner committed rape on the defacto complainant at her house, on the promise of marriage, but thereafter, he withdrew from that promise.

(3.) Heard learned counsel for the petitioner and learned Public Prosecutor.