PRADEEP Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 24/7/2021 in S.C.No.3 of 2022 pending on the file of the learned Sessions Judge Mahila Court, Perambalur for the offences punishable under Ss. 5(m) r/w 6 of Protection of Children from Sexual Offences Act, 2012, in Crime No.20 of 2021, 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 misbehaved with her minor daughter, aged about 4 years and inappropriately touched her private parts. Hence the case.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He further submitted that the petitioner is in custody from 24/7/2021, hence, he prays for grant of bail to the petitioner.