LAWS(MAD)-2022-10-95

MUTHU Vs. STATE

Decided On October 10, 2022
MUTHU Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 17/8/2022 for the alleged offences punishable under Ss. 294(b), 341, 323, 506(i) IPC and Sec. 7 r/w 8 of POCSO Act and Sec. 4 of TNPHW Act in Crime No.366 of 2022 on the file of the Respondent Police, seeks bail.

(2.) The case of the prosecution as per the de-facto complainant is that the petitioner had compelled the de-facto complainant's daughter, aged about 16 years, to love him and harassed her for the past three years. While so, on 13/8/2022, the accused pelted stones on the house of the de-facto complainant and when it was questioned by the victim girl's cousin, the accused assaulted him with hands and legs and caused injuries. Subsequently, when the victim girl come out of the house, the accused abused her in a filthy language and outraged her modesty and touched her inappropriately and threatened to tear her dress and also threatened the de-facto complainant and his family members that any action cannot be taken against him. Hence the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person. He would further submit that the petitioner was having love affair with the victim girl and in order to severe their relationship, a false complaint has been foisted by the de-facto complainant against the petitioner. He would also submit that the victim was compelled to made a statement as against the petitioner. Hence, he prays for grant of bail to the petitioner.