SIVAPRASAD C. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.486 of 2022 of Thenhipalam Police Station, Malappuram, alleging offences punishable under Ss. 323, 324, 354-B, 376(2)(n) and 506 of the Indian Penal Code, 1860.

(3.) According to the prosecution, the accused committed rape on the victim without her consent during the period 2020-21 and on 20/8/2022, assaulted her with a belt and also forcefully took nude photographs and threatened to publish it in the social media and thereby committed the offences alleged.