LAWS(MAD)-2022-8-48

KATHIRESAN Vs. STATE

Decided On August 18, 2022
KATHIRESAN Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioner herein is aged about 38 years, he had kidnapped a minor girl and later, the respondent police has rescued the girl and arrested the petitioner. Later, after released on bail, he has again approached the minor girl and has harassed her in the public place and compelled her to come along with him, she reported this to school authorities and later to the police, based on which, the second case was registered against him in FIR.No.5 of 22 dtd. 7/2/2022 for alleged offence under Sec. 11(4) r/w 12 of Prohibition of Child Marriage Act, 2006.

(2.) When the petitioner sought for bail, the trial Court taking note of his past conduct and the fact that the final report filed and taken as Spl.S.C.No.73 of 2022, had dismissed the petition.

(3.) This Court finds that the petitioner is in prison for the past six months for alleged offence of sexual harassment on minor girl. Though, his past conduct appears to be the reason for dismissing the bail by the trial Court, to give an opportunity for him to defend his case, this Court is inclined to grant bail to the petitioner, with certain conditions. Accordingly, the petitioner is ordered to be released on bail subject to the following conditions;