K. BABU Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to enlarge the petitioner on bail in Spl.S.C.No.47 of 2022 on the file of Fast Track Mahila Court, Tiruppur in Crime No.1 of 2022.

(2.) The petitioner herein seeks bail in the case, where he was facing trial for the offences under Ss. 5(1) and 6 of Protection of Children from Sexual Offences (POCSO) Act, 2012. The earlier bail petitions were dismissed on the ground that the petitioner may tamper the witness.

(3.) Today the learned counsel for the petitioner submitted that the victim girl has already been examined, both chief and cross, and she has spoken about the incident. Therefore, there is no possibility of tampering any witness and the petitioner needs liberty for effective defense.