RAMESH Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This appeal has been filed to set aside the order in Crl.M.P.No.831 of 2021, dtd. 13/9/2021, on the file of the learned Sessions Judge, Fast Track Mahila Court, Ramanathapuram.

(2.) The case against the appellant is that the appellant has committed penetrative sexual assault on the victim girl aged about 13 years. A case in Crime No.7 of 2021 under Sec. 450 of IPC and Ss. 3, 4(2) of POCSO Act and Sec.

(3.) (2)(v) of SC/ST Act was registered against the appellant. The appellant has filed the bail application in Crl.M.P.No.831 of 2021 before the learned Sessions Judge, Fast Track Mahila Court, Ramanathapuram. That petition was dismissed by the trial Court on 13/9/2021. Against the same, the appellant has preferred this Criminal Appeal. 3.On the side of the appellant, it is stated that the appellant is in custody for the past 90 days. The chargesheet was not yet filed. The appellant was arrested on 22/8/2021 and prayed the appellant to be released on bail.