ABDUL SAMAD C. 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.240 of 2019 of the Hosdurg Police Station, Kasaragod, for the offence punishable under Section 376(1) of the Indian Penal Code.

(3.) The prosecution case in brief is that the accused before 21.02.2019, at Nhanikkadavu, Kanhangad Village, had sexual intercourse with the defacto complainant without her consent at the residential house of her husband who is working abroad, threatening her to spread the voice message of the defacto complainant and the accused to her husband and thereby committed the offence punishable under Section 376(1) of IPC.