JINESH BABY Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the accused in Crime No 115/2022 of Ernakulam South Police Station. The offence alleged is under Sec. 376 of IPC.

(3.) The prosecution case in short is that on 29/11/2021 at 11.30 p.m, the petitioner committed rape on the victim at the rental house located at Elamkulam Village after intoxicating her by giving liquor