PAUL JABAKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 5/2/2022 for the offences punishable under Sec. 10 of POCSO Act, 2012 and Ss. 323 and 506(ii) of IPC in crime No.30 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that when the defacto complainant returned home after work on 2/2/2022, she noticed her daughter feel sad. On 3/2/2022 at about 1.30 p.m., her daughter came to the defacto complainant's work place and told to the complainant that the petitioner allegedly hugged her and touched her chest and also she was threatened. On 3/2/2022 at about 10.00 a.m., the petitioner allegedly hugged her and touched her chest and body and when she tried to escape from him, he pulled her by holding her right hand which caused linear abrasion on her wrist and threatened her not to disclose about his misbehaviour to anybody, otherwise he will kill her mother. Hence, the case.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. Hence, he prays for grant of bail to the petitioner.