SUDHEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Aggrieved by the impugned order dated 26.09.2019 rendered by the Sessions Court, Thiruvananthapuram in rejecting the regular bail plea, the appellant has now filed the instant Crl.Appeal under Sec.14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 as amended.

(2.) The appellant has been arrayed as the sole accused in the instant Crime No.1544/2019 of Attingal Police Station. The said crime has been registered on the basis of the FI statement given by the lady defacto complainant on 30.09.2019 at about 6.00 p.m. in respect of the alleged incidents which happened about 2 months prior thereto. The appellant has been arrested in this case on 01.10.2019 and after his remand has been under detention for the last 45 days.

(3.) The brief of the prosecution case as disclosed in the above FI statement, is that the lady defacto complainant, aged 24 years belongs to scheduled caste and she is employed at Paps Organo Hypermarket, Attingal, where the appellant/accused aged 26 years is also employed there and that both of them became close to each other and developed an intense love affair and that many a time, the appellant used to come near her whenever she goes to toilet and kissed and embraced her and that about 2 months prior to the submission of the FI statement dated 30.09.2019, when she had gone to the toilet, the appellant had come there and then had forcible sexual intercourse with her and the appellant assured her that he would marry her. Later, she came to know that she became pregnant and when she contacted the appellant, he lost his interest to pursue the marriage proposal and has abandoned her and she felt cheated and she has submitted the abovesaid complaint.