ANU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the first accused in Crime No. 174/2024 of Varapuzha Police Station, Ernakulam, for having committed offences punishable under Ss. 376, 354, 506 r/w 34 of the Indian Penal Code.

(3.) The prosecution case is that the first accused made the defacto complainant believe that he is a divorcee and promised her that he will marry her, and on 21/1/2024, the first accused committed rape on the defacto complainant at her house at Olanad, Varapuzha, and on 24/1/2024, the first accused took her to the house of the second accused to remove the hindrance of their marriage and the second accused removed her dress and touched on her private parts. Thereafter, the third accused criminally intimidated her by sending messages and thereby, caused fear to her and thus, committed the aforementioned offences.