VISHNU SADEESAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Code of Criminal Procedure.

(2.) The petitioner is the accused in Crime No.927 of 2017 of Thrissur East police station registered alleging offence punishable under Sections 376 , 376(2) (n) and 506 (i) of IPC and 119 (b) of the Kerala Police Act.

(3.) The prosecution allegation is that on a false promise of marriage, the petitioner managed to secure the confidence of the de facto complainant and got closely acquainted. In the course of such relationship, the petitioner is alleged to have trespassed into the house of the victim and persuaded her to pose for photos.Later, by threatening her with the photographs, the petitioner is alleged to have trespassed into her home and is alleged to have sexually assaulted her and subjected her to unnatural sex on more than one occasions.