AMBADI Vs. STATE OF KERALA AND OTHERS

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicant herein is the accused in Crime No.969 of 2018 registered at the Kilimanoor Police Station, under Sections 450, 354-A, 354-B and 354-D, 376(2)(f) of the IPC and under Sections 66E and 67A of the Information Technologies Act, 2000.

(3.) The victim in the instant case is a lady, aged 35 years, and she is the younger sister of the wife of the applicant herein. It is alleged that sometime in the year 2010, she was abused by a neighbour. In order to pacify her and to enable her to get over the issues, the applicant herein and his wife are alleged to have stayed with the victim for a week in the month of January, 2010. It is alleged that on repeated occasions, the applicant herein is alleged to have subjected the lady to rape on a promise of marriage. The victim further asserts that thereafter, the applicant herein spread false rumours against the lady to her relatives. It is also alleged that on 12.6.2018 and 13.6.2018, the applicant had entered the house of the de facto complainant and after threatening her, took her explicit photographs with intent to circulate the same and to cause humiliation and hardship.