SIJO JOHNSON Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second application for regular bail filed u/s 439 of Code of Criminal Procedure.

(2.) The petitioner is the accused in Crime No.8666/2021 of the Kilikolloor Police Station. The offences alleged against the petitioner are punishable under Ss. 450, 376(2) and 195A of the Indian Penal Code and Sec. 120(o) of the Kerala Police Act.

(3.) The prosecution case in short is that on 13/10/2020, the petitioner criminally trespassed into the house of the de facto complainant and committed rape on her and impregnated her and thereby committed the offences.