DEEPU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant herein is the accused in Crime No.1116 of 2018 of the Ernakulam Town North Police Station, registered under §§ 376 and 506(ii) of the IPC and §§ 66E, 67, 67A of the Information Technology Act, 2000.

(3.) According to the prosecution, the de facto complainant is a Model and the applicant herein is a Production Executive. They met in the year 2017 and got acquainted. It is alleged that during the period from March, 2017 till July, 2018, the applicant herein, on multiple occasions, subjected the victim to rape. It is also alleged that certain intimate photographs of the victim were snapped by the applicant herein and she was threatened with the same.