SAMEER IBRAHIM Vs. STATE OF KERALA

JUDGEMENT

(1.) This bail application is filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS').

(2.) Petitioner is the accused in Crime No.313 of 2025 of Thamarassery Police Station, Kozhikode, registered for the offence punishable under Sec. 64(1) of the Bharatiya Nyaya Sanhita, 2023.

(3.) According to the prosecution, the accused had raped the de facto complainant between 3/11/2024 and 4/11/2024 at a hotel room near Thamarassery and thereby committed the offence alleged.