SATHIYA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/9/2022 for the offences punishable under Ss. 509 r/w 109, 354(A) of IPC Sec 67 of IT (A) Act and Sec. 4 of TNPHW Act in Crime No.95 of 2022 on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution as per the defacto complainant Dhoulath Nisha is that the petitioner along with A1 posted her mobile number in the Facebook social media as Chennai item phone number. Hence the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and due to previous enmity, a false complaint has been given. He would further submit that the petitioner was arrested on 20/9/2022 and the petitioner is in judicial custody for nearly one month. He would also submit that the major part of the investigation is completed and the petitioner is prepared to comply with any stringent condition imposed by this Court and he prays for grant of anticipatory bail to the petitioner.