INBARAJ Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 14/11/2022 for the alleged offences punishable under Ss. 450, 376(2)(n), 506(ii) of I.P.C. and Sec.5(1) and 6 of POCSO Act, 2012, in Crime No.5 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that the victim child is aged about 14 years and the petitioner is aged about 18 years. It is alleged that the petitioner had love affair with the victim girl and said to have committed penetrative sexual assault towards the victim child. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the victim is neighbour and both had love affair. He would submit that the allegations made against the petitioner is baseless and fabricated and he is no way connected with the offence and he has not at all committed any offence as alleged by the respondent police. He would further submit that the investigation is almost completed and that the petitioner has been suffering incarceration for more than 35 days from 14/11/2022. Hence, he prayed to grant bail to the petitioner.