MARUTHI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 24/9/2022 for the offences punishable under Ss. 451, 354A(1)(i), 323 of IPC r/w Sec. 4 of Tamil Nadu Prohibition of Harassment of Women Act, 2002 in Crime No.23 of 2022 on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution as per the defacto complainant Jeevitha is that on 21/9/2022 while she was standing infront of her house alone, the accused came there and pulled her inside the house and attempted to sexually abuse her and also inappropriately touched her and tore her inner garments and threatened her and later he ran away. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent and due to previous enmity, a motivative complaint has been given against the petitioner. He would further submit that the fact remains that there was a quarrel between the petitioner and the defacto complainant, whereas exaggerated complaint was given by the neighbours known to the defacto complainant. He would further submit that now the defacto complainant has filed an affidavit in which she has stated that she has only signed in the complaint other than that she is not aware of contentions of the complaint. He would submit that the petitioner is in custody from 24/9/2022 and he is ready to abide any stringent condition as imposed by this Court and he also undertakes that he will not interfere with the defacto complainant any more. Hence, he prays for grant of bail to the petitioner.