PUSHKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Sole accused in Crime No. 314 of 2022 of Njarakkal Police Station seeks regular bail in this matter.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) The prosecution allegation is that, on 7/3/2022 at about 10.00 a.m., the accused herein trespassed upon the residence of the defacto complainant at Nayarambalam and he had subjected the defacto complainant to rape. Further allegation is that the accused robbed away a gold ring having half sovereign. This is the base on which the prosecution alleges commission of offences under Sec. 450, 506, 376 and 392 of IPC.