BARATHSINGH Vs. STATE

JUDGEMENT

(1.) The Petitioner, who has been arrested under Section 363 IPC @ 363 IPC and Sec. 6 of POCSO Act 2012, in Cr. No. 1 of 2020 on the file of the Respondent Police, seeks bail.

(2.) It is the case of the prosecution that the petitioner kidnapped the minor girl, aged about 13 years and misbehaved.

(3.) Learned counsel for the petitioner submitted that the victim girl had developed affair with the petitioner and the petitioner has not committed any offence as alleged by the prosecution. The prosecution has falsely implicated the case. He further submitted that since the petitioner/accused is in prison from 11.01.2020 he may be released on bail with stringent conditions.