VASU Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 5/6/2022 for the offences punishable under Ss. 7 and 8 of POCSO Act in Crime No.10 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that, the victim is a 14 year old boy. It is alleged that the petitioner took the victim boy into his room and thereby touched his body and also on his private part. 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. He would further submit that, due to previous enmity, the defacto complainant has lodged a false complaint. That apart, the petitioner has been suffering incarceration from 5/6/2022. Therefore, he prays to grant bail to the petitioner.