UNNI ALIAS RAJENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the accused in Crime No.423/05 of Ottappalam Police Station for an offence punishable under section 376 IPC and section 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that about 10 months prior to the date of complaint, the accused committed rape on the de facto complainant by securing her consent on a promise to marry her and that she has subsequently given birth to a child also.