SUKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested on 5/9/2021 and remanded to judicial custody for the offences under Sections 5(j)(ii) r/w 6 of POCSO Act 2012 and Sec 9 of Prohibition of Child Marriage Act 2006, in Crime No. 7 of 2021 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the victim girl and the petitioner were lovers and the marriage was performed by the consent of the elders. Subsequently the victim girl became pregnant and when she went to hospital for delivering the child, the hospital authorities found that the girl was only 17 years old. Based on the complaint given by the hospital authorities the case came to be registered.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he is no way connected with the alleged offences and he has been falsely implicated in this case. He further submits that the petitioner has been jail from 5/9/2021. Hence he prays for grant of bail to the petitioner.