RAFEEQ, S/O SHAJAHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein is the accused in S.C.No. 1164/2013 on the file of the I Additional Sessions Court, Thiruvananthapuram. In the aforesaid case, he faces indictment under Section 376 of the IPC.

(2.) The prosecution allegation is that the petitioner enticed the 3rd respondent and thereafter subjected her to rape on numerous occasions during the period from 25.3.2008 till 5.1.2009. Based on the information furnished by the victim, the Crime was registered on 9.1.2009. The investigation was completed and final report was laid before the court on 14.10.2011. The case was committed to the Court of Session and was numbered as S.C.No.1164 of 2013 on the file of the I Additional Assistant Sessions Court, Thiruvananthapuram.

(3.) It appears that the petitioner remained at large and did not appear before the court below and co-operate with the trial. Coercive proceedings were initiated and due to his persistent absence, the case was removed to the list of Long Pending Cases and has been numbered as L.P.No.19 of 2018.