HIRAN DAS MURALI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner apprehends arrest in Crime No. 531 of 2025 of Thrikkakara Police Station, which is registered alleging offences punishable under Sec. 376 and 376(2)(n) of the Indian Penal Code, 1860. Hence, he has filed this application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking anticipatory bail.

(2.) According to the F.I.R, the accused had, in August 2021, raped the defacto complainant at her apartment in Kozhikode and thereafter promised to marry her and committed sexual intercourse with her repeatedly on 30/3/2022, 22/6/2022 and again in August, 2022 and March, 2023, and thereby committed the offences alleged. The F.I.R was registered on 31/7/2025 alleging incidents that occurred during the period from 1/8/2021 to 31/3/2023.

(3.) Petitioner claims to be a musician who has staged various performances and is stated to be a budding star in the field. He alleges that there are various persons circulating threats after forming a group, intending to tarnish his image. Petitioner alleges that it was at this juncture that the defacto complainant has filed her complaint alleging that he had engaged in a physical relationship with her, promising to marry her and thereafter, despite repeated sexual intercourse under the promise of marriage, he backed out of the said promise and thereby committed the offences alleged. Apprehending arrest in the above crime, this bail application has been filed.