MUHAMMAD JALEEL Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Cr.P.C.

(2.) The petitioner herein is the accused in S.C. No.517 of 2015 on the file of the Additional Sessions Court-I, Thalassery. In the aforesaid case, he stands indicted for having committed offence punishable under Sections 376 , 384 and 420 of the IPC.

(3.) According to the prosecution, the petitioner is a property broker by profession. On 29.11.2011 at about 12 p.m., he is alleged to have subjected the victim to non-consensual sexual intercourse. It is further alleged that the victim was blackmailed and was made to part with huge sums of money.