AJITH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.899 of 2022 of Chalakudy Police Station, Thrissur District, alleging offences punishable under Ss. 376 and 376(2)(n) of the Indian Penal Code,1860.

(3.) According to the prosecution, the accused who is the husband of victim's mother's friend, raped her in July 2021 at a hotel and again in November 2021 and thereby committed the offences alleged.