ARAVINDHAN Vs. STATE

JUDGEMENT

(1.) The petitioner/1st accused, who was arrested on 17/3/2023 for the alleged offences punishable under Ss. 174(iii) Cr.P.C. @ to 306 IPC, Sec. 5(j)(ii) of POCSO Act and Sec. 9 and 10 of Child Marriage Act, 2006, in Crime No.27 of 2023, seeks bail.

(2.) The wife of the petitioner aged 19 years old committed suicide within one year of their marriage. At the time of her death, she has two months old fetus. Hence, the petitioner was arrested on 17/3/2023 for the said offences.

(3.) The petition for bail filed on 9/6/2023, a copy served at the Public Prosecutor office on the same day and it is reported that the final report is not yet filed. Since the petitioner is in judicial custody for more than 90 days, the petitioner is entitled for statutory bail due to default of the investigating agency.