C.MANIKANDAN Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 23/10/2022 for the offences punishable under Ss. 366 IPC @ 366 IPC and Sec. 9 of Child Marriage Act, 2006, Sec. 5(1) read with Sec. 6 of POCSO Act, 2012 in Crime No.50 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that there was a love affair between the petitioner and the victim girl, who aged about 17 years. The allegation is that the victim girl eloped with the petitioner and got married in a temple. Hence, the case.

(3.) The learned counsel for the petitioner would submit that the petitioner has not committed any such offence as alleged by the prosecution and he has been falsely implicated in this case. He would submit that the victim girl had a love affair with the petitioner and eloped with him. Aggrieved by the same, the parents of the victim lodged a false complaint against the petitioner. He further submits that the victim girl has now attained majority and that the petitioner has been suffering incarceration from 23/10/2022. Hence he prays for granting bail to the petitioner.