KIRANKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 24/10/2022 for the alleged offences punishable under Ss. 10 and 9(m) of POCSO Act in Crime No.565 of 2022, seeks bail.

(2.) It is the case of the prosecution that the petitioner had misbehaved with the defacto complainant who is aged about 7 years and inappropriately touched her private parts. Hence the case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He would further submit that even as per the allegations other than misbehaviour, there is no allegation of sexual assault. He would also submit that the petitioner is in custody from 24/10/2022 and he is ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prayed to grant bail to the petitioner.