ILAYARAJA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 25/1/2022 for the alleged offences punishable under Ss. 5(1) and 6 of Protection of Child from Sexual Offences Act, 2012 in Crime No.1 of 2022, seeks bail.

(2.) The case of the prosecution is that the petitioner along with the other accused induced the minor girl and committed repeated penetrative sexual assault on her for the past three years. Hence the complaint.

(3.) The learned counsel appearing for the petitioner would submit that this is the fourth application for bail before this Court and this Court earlier dismissed the first bail application stating that the examination of LW1 is pending and other two applications for bail have been dismissed as withdrawn. He would further submit that the examination of LW1 was completed and the co-accused in this case has already been granted bail by this Court in Crl.O.P.No.21932 of 2022 on 19/9/2022 and thereby, he prays for grant of bail to the petitioner.