INDAZAR KELOTH 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 accused in Crime No.1455/2020 of Kazhakuttom Police Station, Thiruvanathapuram District. The above case is registered against the petitioner alleging offences punishable under Sections 366 , 376(1) , 376(2)(n) of IPC. The petitioner was arrested on 02.09.2020 and he is in custody from that date onwards.

(3.) The prosecution case is that, the victim is hailing from Kozhikode. The petitioner and the victim became friends. A love affair started. Accused promised to marry the victim. In June 2017 accused took the victim to apartment at Kazhakuttom and later in 2017 to Hilltop Women's PG at Kallampalli, Thiruvanathapuram. It is alleged that on 21.02.2018, the petitioner took the victim to Fort View hotel at Overbridge, Thiruvanathapuram. It is further alleged that on 10.08.2018 also the petitioner took the victim to an apartment at Kochi. It is alleged that the petitioner committed rape.