R. MANIKANDAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner seeks bail in respect of Crime No. 4 of 2020 registered against him under Sections 9(1) read with Section 10 of POCSO Act and Section 506(ii) of the Indian Penal Code.

(2.) The learned Counsel for the petitioner would submit that it was a love affair and he was not aware that the victim was actually a minor. He also claimed that the victim told him that she was a late entrant to school and she has actually completed 18 years.

(3.) The petitioner has been in jail from 28.02.2020. The 164 statement is yet to be recorded because of the lockdown imposed.