RAVI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 25/10/2022 for the alleged offences punishable under Ss. 366 of I.P.C. and r/w Sec.5(1), 6 of POCSO Act, 2012, in Crime No.619 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that the victim child is aged about 16 years. It is alleged that there is a love and affection between the petitioner and the victim child. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the victim had a love affair with the petitioner. So, the allegations made against the petitioner is baseless and fabricated and he is no way connected with the offence and he has not at all committed any offence as alleged by the respondent police. He would further submit that the investigation is almost completed and that the petitioner has been suffering incarceration for more than 55 days from 25/10/2022. Hence, he prayed to grant bail to the petitioner.