SUNIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant herein is the 3rd accused in Crime No.1386 of 2018 of the Thrikkakkara Police Station registered under section 406, 420, 370(4), 342, 346, 347, 506(i), 509, 354, 354A(i), 354B, 376 r/w. section 375(1), (2) and 376D r/w. section 34 of the IPC .

(3.) The above crime was registered based on information furnished by the victim before the Police on 24.10.2018. She states that she was in need of money and through her friend contacted the 1st accused, one Noble. The 1st accused directed her to the 2nd accused, who is the wife of the applicant herein. She was taken to the house of the 2nd accused and the said lady, who locked her up in a room, and invited accused Nos. 4 to 7 to the house. They in turn is alleged to have subjected the victim to rape. Insofar as the allegation against the applicant is concerned, he is said to have handed over a sum of Rs.5000/- to the victim and asked her to come later. The victim later in the day approached the police along with her husband and lodged the complaint.