DASAN,S/O.CHANTHU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant herein is the accused in Crime No.337 of 2018 of the Kattur Police Station registered under section 376(2)(f), 376(2)(k) and 376(2)(m) of the IPC.

(3.) The above crime has been registered based on a statement lodged by a 28 year old lady, who claims that the applicant herein is her step-father. In her statement, she alleges that she is a divorcee and the mother of a child. In the year 2013, her mother married the applicant herein and he started living with her mother. He is alleged to have taken away a sum of Rs. 4 lakhs belonging to her from the almirah on 26.5.2014. She alleges that late in the night on 10.07.2017, the applicant herein entered her room and tied her legs to the bed post and committed rape on her. It is further alleged that the applicant applied some substance on her private parts and caused burn injuries. It is further alleged that on 16.07.2017, the applicant threatened her with dare consequences if she were to disclose the incident to any person. Based on the above allegations, the subject crime was registered and the applicant was taken into custody on 27.7.2018.