PRAKASHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail filed under Section 439 Cr.P.C.

(2.) The petitioner is the accused in Crime No.288 of 2019 of the Areekode Police Station for the offences punishable under Sections 376, 376(2)(n) and 406 of the Indian Penal Code.

(3.) The prosecution case in brief is that the de facto complainant Vinodini and accused were close friends for a considerably long period of time and later, developed illicit intimacy between them. It is alleged that their intimate moments in life were photographed and kept by the accused. Later, making use of the photographs and on the threat of sending it to the husband of the de facto complainant, enticed, invited and compelled her to have sexual intercourse with him on 21.12.2017 against her will. It is further alleged that the gold ornaments entrusted with the accused on request were later misappropriated by him for his personal gain.