THRISIL DAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No. 53/2019 of Kannavam Police Station, Kannur District registered for the offences punishable under Sections 376 , 406 and 420 of the Indian penal Code.

(2.) The prosecution allegation is that between 1.1.2015 and 4.1.2019 the petitioner under the promise to marry the de facto complainant committed rape on her and thereafter taken her 5 sovereigns of gold ornaments and an amount of Rs.5 lakhs and he failed to return the same and thus he has cheated her and committed the aforesaid offences.

(3.) The petitioner has been in custody since 1.2.2019.