NAVEENKUMAR Vs. STATE

JUDGEMENT

(1.) The Petitioner, who was arrested and remanded to judicial custody on 24/8/2022 for the offences punishable under Ss. 366(A) of IPC, Sec. 9 of Prohibition of Child Marriage Act 2006 and Sec. 5(1) read with 6 of POCSO Act, 2012 in Crime No.94 of 2022 on the file of the Respondent Police, seeks bail.

(2.) It is the case of the prosecution that due to love affair, the Petitioner had accompanied the A1 to kidnap the victim girl. Hence the complaint.

(3.) The learned Counsel for the Petitioner submitted 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.