D.SARATH KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/4/2022 for the offence punishable under Ss. 5(L)(M) r/w 6 of POCSO Act in crime No.2 of 2022 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that the victim girls were sexually assaulted by one, Vinayagam, who is arrayed as A1 in this case, whereas the petitioner is arrayed as A2.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. He would further submit that there is no statement about A2 in the complaint as well as Sec. 164 of Cr.P.C. statement, but the respondent implicated the petitioner. Hence, he prays to grant bail to the petitioner.