YUGAPRIYAN Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 20/9/2022, for the offences punishable under Ss. 354(D), 506(i) of IPC and Ss. 11(4) and 12 of POCSO Act, in Crime No.11 of 2022, on the file of the Respondent police, seek bail.

(2.) The case of the prosecution is that the 1st petitioner had love affair with the victim girl and he had compelled her to come out of her house to get married and the victim girl, unable to bear the compulsion, had consumed pesticides and attempted to commit suicide. Hence, the complaint.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are the son and the father and they are innocent and a false complaint has been given as against the petitioners. He would also submit that there was love affair between the 1st petitioner and the victim girl, when it was objected to by her father, she had attempted to commit suicide by consuming pesticides, thereby, a false complaint has been given as if the victim girl attempted to commit suicide only on the compulsion of the 1st petitioner to come out of her house. He would further submit that the major part of the investigation has been completed and a statement has also been recorded from the victim girl under Sec. 164 of Cr.P.C., wherein, she has not stated any allegation as against the 1st petitioner, as if he had committed any sexual assault on her. Therefore, he prays for grant of bail to the petitioners.