MOIDU K.M. Vs. STATE OF KERALA
LAWS(KER)-2022-11-121
HIGH COURT OF KERALA
Decided on November 09,2022

Moidu K.M. Appellant
VERSUS
STATE OF KERALA Respondents

JUDGEMENT

BECHU KURIAN THOMAS,J. - (1.)This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.
(2.)Petitioner is the accused in Crime No. 405/2022 of Kambalakkad Police Station, Waynad District. The offences alleged against the petitioner are punishable under Ss. 450, 376, 506(i) and 294(b) of the Indian Penal Code, 1860.
(3.)According to the prosecution, on 22/9/2022 at 3.00 pm, the accused trespassed into the house of the defacto complainant and forcibly raped her and also threatened her, if she complained it to anyone.


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