VENUGOPAL Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 27/10/2022 for the alleged offences punishable under Ss. 5 (m), 5(1), 6 of POCSO Act, 2012, in Crime No.434 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that the victim child is aged about 5 years and she is studying U.K.G. The petitioner is aged about 63 years and he was living in the same area, wherein the victim girl is residing, thereby he is a neighbour to her. It is alleged that whenever the victim girl went to the house of petitioner, he said to have committed aggravated sexual assault on her for more than a year, due to which, she was under trauma and fear. On coming to know about good touch and bad touch from her school, she revealed the incident to her mother. Accordingly, the complaint was registered against the petitioner.

(3.) The learned counsel for the petitioner submitted that the allegations made against the petitioner is baseless and fabricated and he is no way connected with the offence and he has not at all committed any offence as alleged by the respondent police. He would further submit that the investigation is almost completed and that the petitioner has been suffering incarceration for more than 66 days from 27/10/2022. Hence, he prayed to grant bail to the petitioner.