(1.) Petitioner has been arrayed as the sole accused in the instant crime No. 1049/2019 of Marad Police Station which has been registered for offences punishable under Sections 376, 323 and 506 of the IPC on the basis of the FI Statement given by the lady defacto complainant on 05/07/2019 at about 4.20 pm in respect of the alleged incidents which has happened from 21/05/2019 onwards.
(2.) Petitioner apprehends arrest in relation to the above said crime and seeks the benefit of anticipatory bail. It appears that consequent to the orders passed by the State Police Chief, the present crime No. 1049/2019 of Marad Police Station has already been transferred to the Irinjalakkuda Police station where the connected crime in crime No. 402/2019 of Irinjalakkuda Police station has already been registered as against the petitioner herein for similar offences and that too on the basis of the allegations made by the very same lady defacto complainant. It appears that the allegations in the present crime are continuum of the allegations raised in the earlier Bail of Irinjalakkuda Police station.
(3.) As per Annexure 2 order dated 02/08/2019 rendered by this Court in BA No. 4695 of 2019, the petitioner herein has already been granted anticipatory bail in relation to the afore mentioned earlier Irinjalakkuda Police station. It will be profitable to refer to paragraphs 3 to 7 of Annexure 2 order, which reads as follows: