C.NARMADA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20.082022 for the alleged offences punishable under Sec. 6 of Protection of Children from Sexual Offences Act, 2012 in Crime No.635 of 2022 on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution as per the de-facto complainant is that the petitioner is that the petitioner is a married woman with two children. She had induced the minor victim boy and had sexual intercourse with him on several occasions. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent. She is a married woman with two children and she has given as a asylum to the victim who was come out from his house, the parents of the victim minor boy has given a false complaint against her as if the petitioner having sexual relationship with the boy. He would further submit that the victim boy is stated to be 17 years during the relevant point of time and now he is having 18 years. He would further submit the boy was secured and now he is in the custody of his parents. He would further submit that the petitioner is in custody for the past 81 days. Hence, he prays for grant of bail to the petitioner.