BIBIN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the accused in Crime No.343/2025 of Kothamangalam Police Station. The offences alleged against the petitioner are punishable under Sec. 332(b) and 64(1) of the Bharatiya Nyaya Sanhita, 2023.

(2.) According to the prosecution, on 19/11/2024 at around 2.30 P.M the accused trespassed into the rented house of the defacto complainant where she was residing with her family and raped her and thereby committed the offences alleged.

(3.) Sri. Abhilash S. Francis, the learned counsel for the petitioner contended that the entire prosecution allegations are false and that the petitioner has no involvement in the crime. It is further stated that on 19/11/2024, the petitioner was not even in Ernakulam District as he was in Perinthalmanna in connection with his work as a CCTV Technician at the ABC Study Centre, Perinthalmanna. The learned counsel for the petitioner further submitted that as per Annexure A4 train ticket, it is evident that petitioner travelled from Angadipuram Railway Station to Thrissur at 8.23 pm and the electronic reservation slip of his journey from Thrissur to Aluva on 20/11/2024 is also an indication that the serious allegation raised against him are totally false. The learned counsel further submitted that the tower location of the petitioner on his mobile phone on the date of incident will also clearly prove that he is totally innocent and that the complaint registered by the defacto complainant is false.