RAJEEV Vs. STATE OF KERALA

JUDGEMENT

(1.) Application filed under Section 439 of the Code of Criminal Procedure.

(2.) Petitioner is the accused in Crime No.630 of 2015 of Pothukallu Police Station. The crime against him is registered under Sections 342 and 376 of the Indian Penal Code.

(3.) Prosecution case is that on 22.09.2015 at about 10.00 a.m., he committed rape on a lady who is his neighbour. It is also submitted that the victim is having slight mental retardation.