RAGUL Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 22/7/2022 for the offences punishable under Ss. 7 and 8 of POCSO Act in Crime No.22 of 2022 on the file of the Respondent Police, seeks bail.

(2.) The case of the prosecution is that the petitioner had inappropriately pinched the de-facto complainant on her hip with sexual intent while travelling in the bus. Hence, the complaint.

(3.) The learned Counsel for the petitioner would submit that the petitioner is an innocent person. He would further submit that the petitioner and the family of the de-facto complainant are known to each other. Due to enmity, a false complaint has been given. He would further submit that the petitioner is in custody from 22/7/2022 and major part of the investigation is over and the case is taken up for trial in Spl.S.C.No.120 of 2022 on the file of the Magalir Neethimandram (FTMC), Tiruppur. Hence, he prays for grant of bail to the petitioner.