AKHIL N. NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) The applicant herein, who stands arrayed as the sole accused in crime no.74/2019 of Manjeri police station registered for offences punishable under Sections 376, 420 of IPC and Section 67 of I.T. Act, has approached this court seeking grant of regular bail. The applicant has been arrested on 01.02.2019.

(2.) Heard Sri. K.K. Dheerendra Krishnan, learned counsel appearing for the applicant - accused and Sri. Amjad Ali, learned Public Prosecutor appearing for the respondent - State.

(3.) The gist of the prosecution case is that the betrothal between the applicant and the defacto complainant was held on 20.05.2018 and their marriage was scheduled to be solemnised on 27.01.2019. After the fixation of the marriage proposal, the applicant and the defacto complainant had physical relationship and that the applicant had videographed the physical relationship and later he had withdrawn from the marriage and has thus committed the above said offence.