KUMARAVEL Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 5/6/2022 for the offences punishable under Ss. 11(4), 12 of POCSO Act @ 448 of I.P.C read with Sec. 11(4), 12, 11(3) of POCSO Act in Crime No.09 of 2022, seeks bail.

(2.) The case of the prosecution is that, the victim is aged about 17 years and the petitioner is the neighbour. It is alleged that the petitioner herein allegedly entered into the victim girl's house and thereby misbehaved with her. Hence, the case.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. That apart, the petitioner has been suffering incarceration from 5/6/2022. Hence, he prays for grant of bail to the petitioner.