- (1.)This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.
(2.)Petitioner is the accused in Crime No.711 of 2022 of Ernakulam Central Police Station, alleging offences punishable under sec. 376(2)(n) and sec. 313 of the Indian Penal Code, 1860.
(3.)On 21/6/2022, at around 10.30 pm, the petitioner, a lawyer practising in the High Court of Kerala was arrested on the basis of a statement given by the victim in the above-referred crime. The victim is also an Advocate practising in this Court and she gave her statement to the police from the Intensive Care Unit of a hospital in Ernakulam. She was admitted to the hospital as she had slit her wrist. Based on her statement, the police arrested the petitioner on the same night itself since the allegations revealed the offence of rape.
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