SHIRCY.V - (1.) Application for regular bail.
(2.) The petitioner who is the sole accused in Crime No.132 of 2021 of Cherpulassery Police Station registered for the offences punishable under Sections 450, 346(2)(n), 354A (1)(i), 406 and 506 of Indian Penal Code, has filed this application seeking his release on bail.
(3.) The prosecution case is as follows :- The petitioner as well the defacto complainant were working abroad in the Kingdom of Saudi Arabia. He was working as a driver in a house and the defacto complainant was the housemaid of the very same house. Thus they got close acquaintance with each other. While so under the false promise that he would marry her committed rape on her repeatedly. After few years, they returned to their native places and he again committed rape on her on the false promise that he would marry her. Thereafter, he retracted from his promise and thus he committed the alleged offences. ;