VITHUN Vs. STATE OF KERALA

JUDGEMENT

(1.) The application for pre-arrest bail filed by the petitioner herein who is the sole accused in Crime No. 111/2019 of Chevayoor Police Station, Kozhikode District, alleging offence punishable under Sections 376, 376(2) (n) of the IPC.

(2.) Heard Sri. S. Rajeev , learned counsel appearing for the petitioner and Sri. Amjad Ali, learned public prosecutor appearing for the respondents.

(3.) It is stated that, the crime has been registered on the basis of the complaint of the defacto complainant, one Nimisha, in which she has alleged that she acquainted the petitioner from 2009 onwards and they were known to each other for the past 9 years also and were having frequent relationship including the sexual relationship.