ASHOKAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 24/7/2023 for the offence punishable under Ss. 363, 366 I.P.C and Ss. 5 (1) and 6 (1) of the Protection of Child from Sexual Offences Act, 2012 in Crime No.15 of 2023 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that, petitioner is falsely implicated as accused in Crime No.15 of 2023 for the offences under Ss. 363, 366 I.P.C and Ss. 5 (1) and 6 (1) of the Protection of Child from Sexual Offences Act, 2012. Petitioner is in judicial custody from 24/7/2023. Thus, he prays for grant of bail.

(3.) In response, learned Additional Public Prosecutor submitted that petitioner is aged 29 years and the victim girl is aged 15 years. Petitioner had taken the victim girl with him to Hosur. Sec. 164 Cr.P.C statement of the victim girl was recorded and medical examination was also over.