MATHIYALAGAN Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested on 16/4/2022 for the offences under Sec. 363 of IPC and Sec. 5(l) r/w 6 of Protection of Children from Sexual Offences Act 2012, in Cr.No.95 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner had exploited and committed penetrative sexual assault on the victim girl aged 17 years with false promise of marry her. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner and the victim girl loved each other and when they asked the permission of the parents for marriage, they denied for the same and lodged a false complaint.