ASHOKAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 27/9/2022 for the alleged offences punishable under Ss. 10, 9(f), 6, 5(f), 12 and 11(4) of POCSO Act in Crime No.165 of 2022, seeks bail.

(2.) The case of the prosecution is that the petitioner, who was working as a Physical Education Teacher in Govternment Higher Secondary School, Katharipulam, Nagapattinam District, attempted to commit sexual assault on the minor victim girl, who is studying 11th standard in the same school. Hence the case.

(3.) Learned counsel appearing for the petitioner would submit that the petitioner, who was working as a physical education Teacher in Govt.Hr.Sec.School, Katharipulam, Nagapattinam District, is an innocent person and he has been falsely implicated in this case. He would further submit that even as per the complaint other than misbehaviour, there is no allegation of sexual assault. He would also submit that the petitioner is now under suspension and he is ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prayed to grant bail to the petitioner.