BALAMURUGAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 1/11/2022 for the alleged offences punishable under Ss. 450 and 506(ii) of IPC and Ss. 5(I), 5(m), 5(n) and 6 of POCSO Act 2012 @ Ss. 342, 450, 506(ii) of IPC r/w Ses. 4 of TNWH Act r/w 5(I), 5(n), 5(i), 6 of POCSO Act, 2012 in Crime No.25 of 2022 on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that the accused trespassed into the house of the defacto complainant and committed penetrative sexual assault on the victim girl, who is aged about 12 years. Hence the case.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner and the defacto complainant are neighbours and due to previous enmity, a false complaint has been given against him. He further submitted that he has nothing to do with the alleged offence. He further submitted that the petitioner is in custody from 1/11/2022, hence, he prays for grant of bail to the petitioner.