SURENDIRAN Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 14/11/2022 for the offences punishable under Ss. 5(1) and 6 of POCSO Act in Cr.No.18 of 2022 on file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the daughter of the defacto complainant, who aged about 14 years had love affair with the petitioner and eloped with him. Thereby, the defacto complainant, who is the mother of the victim girl lodged a complaint against the petitioner.

(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 would further that the petitioner has been suffering incarceration from 14/11/2022. Hence he prays for granting bail to the petitioner.