S.MURUGAN Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested on 24/7/2021 for the offences under Ss. 7, 8, 9(l), 9(m), 9(n) and 10 of Protection of Children from Sexual Offences Act 2012, in Cr.No.268 of 2022, on the file of the respondent police, seeks bail.

(2.) Thecase of the prosecution is petitioner called the victim girl to aggravated sexually assault with the complaint. that on 22/7/2021, the his house and committed victim girl. Hence, the

(3.) Thelearned counsel for the petitioner submitted that due to previous enmity, the defacto complainant lodged a false complaint and the petitioner has not committed any offence. He further submitted that the petitioner's wife passed away leaving behind the two children and they are living without parents. Hence, he seeks bail with any condition.