RATHEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking pre-arrest bail by accused Nos. 1 to 3.

(2.) Petitioners are accused Nos. 1 to 3 in Crime No. 1919/2016 registered by the North Paravur Police Station, Ernakulam alleging commission of the offences punishable under Sections 323, 327, 347, 354(D) , 367, 376, 506(ii) , 109 r/w 34 IPC. They are the husband, father-in-law and sister-in-law of the de facto complainant.

(3.) The specific allegation against the 1st petitioner who is the 1st accused in the crime was that, pretending love with the de facto complainant, the latter was taken by the former to several places and subjected to sexual intercourse. It is also her allegation that she was kidnapped and taken to a temple and by exercising coercion, he married her. Thereafter, she was forcibly taken to his house and there also she was subjected to sexual intercourse against her will. By lodging an FIS before the North Paravur Police Station, Ernakulam, the de facto complainant managed to get the crime in question registered against the petitioners. The petitioners are of apprehension of being arrested by the police in the said crime and this application seeking pre-arrest bail is moved.