DHIVAKAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 8/10/2022 in connection with Crime No.22 of 2022 registered for the offences punishable under Ss. 5(l) r/w 6 of Protection of Children from Sexual Offences Act, 2012, on the file of the respondent Police, seeks bail.

(2.) On the complaint given by de-facto complainant that the petitioner has committed penetrative sexual assault on his minor daughter, aged about 17 years, a case in crime No.22 of 2022 has been registered by the respondent Police for the offence under Ss. 5(l) r/w 6 of Protection of Children from Sexual Offences Act, 2012. Hence the case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner, who is aged about 19 years, is an innocent person and a false complaint has been given as against him. He further submitted that the petitioner and the minor victim girl were in love with each other and the victim girl on her own volition had come with the petitioner. He also submitted that the petitioner, without understanding the consequences and rigours of the Protection of Children from Sexual Offences Act, had taken the minor victim girl with him. He also submitted that the petitioner and the victim girl was secured by the respondent when they were coming back from Vellankanni.