PRADEEP Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 6/6/2022 for the offence under Ss. 354(A)(1)(i), 354A(1)(ii), 354A(2), 354(C), 506(i) and 376(2)(n) IPC, in Crime No.309 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that, the petitioner sexually assaulted the victim under the threat that, he will upload the nude videos of the victim in social media. 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. He further submitted that the petitioner is aged about 20 years and the defacto complainant is aged about 28 years. It is alleged that the petitioner's sister fell in love with the victim's brother and therefore the petitioner's mother lodged a complaint as against the brother of the victim girl, for which, enquiry is pending in C.S.R.No.354 of 2022 dtd. 26/5/2022 and only to escape from the clutches of law, a false complaint has been been lodged against the petitioner as if the petitioner sexually assaulted the victim girl. That apart, the petitioner was arrested and remanded to judicial custody on 6/6/2022. Hence, he prays for grant of bail to the petitioner.