SAKITHA BEGUM Vs. STATE

JUDGEMENT

(1.) The petitioner, who is arrayed as A1 was arrested on 22/04/2022 and remanded to judicial custody for the alleged offences punishable under Sec. 7 and 8 of the Protection of Children from Sexual Offence Act, 2012 and Sec. 9 and 10 of Child Marriage Act, 2006, in Crime No.14 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that A1 tied tali to the de-facto complainant's daughter, who was aged about 16 years in the presence of A2. A1 also sexually harassed the victim girl. So, on the basis of the complaint given by the father of the victim, the case was registered against the accused persons.

(3.) Heard both sides.