ANANDHAKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 1/10/2022 for the offences under Ss. 5(l), Sec. 6 of the Protection of Children from Sexual Offences 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 petitioner has committed aggravated penetrative sexual assault towards the minor victim girl who is aged about 14 years. Hence, the complaint.

(3.) The learned counsel for the petitioner would submit that the petitioner has not committed any such offence as alleged by the prosecution and he has been falsely implicated in this case. He further submits that the petitioner and the victim girl had love affair and the victim girl on her own volition went along with the petitioner. He further submits that petitioner is ready and willing to abide by any stringent condition as imposed by this Court. He would further that the petitioner has been suffering incarceration for more than 73 days from 1/10/2022. Hence he prays for granting bail to the petitioner.