JAMES Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 5/6/2022 for the offence under Ss. 366-A of IPC and Sec. 9 and 10 of Prohibition of Child Marriage Act, in Crime No.192 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that, there was a love affair between the petitioner and the victim girl, for which, the petitioner kidnapped the victim girl and thereby performed marriage. Hence, the case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. That apart, the petitioner was arrested and remanded to judicial custody on 5/6/2022. Hence, he prays for grant of bail to the petitioner.