MURUGAN Vs. STATE, REP. BY

JUDGEMENT

(1.) The petitioners who apprehend arrest at the hands of the respondent police for the offences punishable under Section 366 IPC and Section 11 r/w 12 of POCSO Act, in Crime No.321 of 2020 seek anticipatory bail.

(2.) The case of the prosecution is that the second petitioner compelled the victim girl, who is aged about 16 years, to marry him and it is alleged that on 26.04.2020, the second petitioner threatened the victim girl and took her to his house by compulsion. In the house of the second petitioner, his father viz., first petitioner herein compelled the victim girl to marry his son viz., the second petitioner herein and also threatened her. Therefore, the victim girl tried to commit suicide by hanging herself and thereafter she was rescued by her family members. Hence, the complaint.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are arrayed as A1 and A2, they are father and son. He further submitted that there was a love affair between the second petitioner and the victim girl. Hence the first petitioner advised the victim girl and his son. But the victim girl tried to commit suicide by hanging herself and subsequently, she was rescued by her family members. He further submitted that there is absolutely no allegations under the POCSO Act and no sexual harassment by the petitioners. Therefore, he prays to grant of anticipatory bail to the petitioners.