SURYAPRAKASH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 6/6/2022 for the offence under Ss. 4, 5(l), r/w Sec. 6 of POCSO Act in crime No.123 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 28/5/2022, at about 10.00 p.m. the de-facto complainant's daughter eloped with the petitioner herein. Hence, the complaint.

(3.) On perusal of the statement recorded under Sec. 164 of Cr.P.C. from the victim girl it reveals that, she fell in love with the petitioner and eloped to Chennai. Thereafter, they stayed together for three days and then she went to her parents house. There is no other allegations as against the petitioner.