PRABHU Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/6/2022 for the offences punishable under Ss. 312, 314, 315, 109 of IPC read with Sec. 5(l), 5(j)(ii), 6, 21(1) of POCSO Act in crime No.241 of 2022 on the file of the respondent police, seek bail.

(2.) It is seen that there are totally three accused in this case and the petitioner is arrayed as A3. It is alleged that, A1 in this case had committed penetrative sexual assault on a victim minor girl, due to which, the victim girl became pregnant. Thereafter, the petitioner had taken the victim girl to A2's hospital for abortion of the foetus, due to which, the deceased victim girl died.

(3.) Considering the above facts and circumstances of the case and also the period of incarceration by the petitioner from the date of their arrest i.e., 13/6/2022, this Court is inclined to grant bail to the petitioner.