JOSEPH ALIAS JOY Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the accused in Crime No.29/2007 of Rajapuram Police Station for an offence punishable under Section 376 IPC, seek anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the de facto complainant, now aged 40 years, is that about 15 years ago while she was working as a housemaid in the house of the petitioner, the petitioner ravished her and impregnated her resulting in the birth of a male child on 11.3.1992 and that her consent to the sexual intercourse was obtained on a false promise to marry her.