RAJA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 1/4/2022 for the offence under Ss. Women Missing and later altered into Ss. 365, 506(1) of IPC read with Ss. 8 and 10 of POCSO Act and Ss. 10 and 11 of Child Marriage Act in Crime No.130 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner fell in love with the victim girl aged about 17 years and when the same was came to the knowledge of the victim girl's parent, she was married to one Prakash and thereafter the petitioner threatened the victim girl that if she failed to come along with him, he would commit suicide. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. That apart, the petitioner was arrested and remanded to judicial custody on 1/4/2022. Hence, he prays for grant of bail to the petitioner.