SHEMEER A Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) The Petitioner is the sole accused in Crime No 614 of 2020 of the Wadakkencherry Police Station, Palakkad District. The above case is registered against the petitioner alleging offences punishable under Sections 450 , 376 (2) and 506 (ii) of the Indian Penal Code ( IPC ) and Section 67 (A) of the Information Technology Act. The petitioner was arrested on 28.05.2020 and he is in custody from 28.05.2020 onwards.

(3.) The prosecution case is that the petitioner threatened the defacto complainant/victim saying that he will give information to her husband about her illicit relationship with him. The petitioner took nude photos of the victim and again threatened her stating that he will upload her nude photos in social media. Using this nude photos, the petitioner criminally trespassed into the house of the defacto complainant and committed rape on her. Hence, it is alleged that the petitioner committed the offence.