ABDUL JALEEL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure ('Cr.P.C' for short), by the sole accused in Crime No.828/2018 of Irinjalakuda Police Station seeking the following reliefs:

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor in detail.

(3.) The prosecution allegation is that at about 11 a.m on 13/3/2016, the accused herein, who was the Assistant Secretary of Vellangallur Grama Panchayat, subjected the defacto complainant, who also was an employee of the said Panchayat, to rape when she reached the office. On this background prosecution alleges commission of offence punishable under Sec. 376(2)(b)(n) of IPC, by the accused.