SARAVANAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/sole accused, who was arrested and remanded to judicial custody on 10/7/2023 for the alleged offences punishable under Ss. 9(n) and 10 of POCSO Act and Sec. 506(i) of IPC in Crime No.327 of 2023, on the file of the respondent police, seeks bail.

(2.) The petitioner is the father of the victim. The case of the prosecution is that the petitioner in a drunken mood on 6/7/2023 went inside the house of the victim and cuddled the victim and bitten her right chest. Hence the case.

(3.) The learned counsel appearing for the petitioner would contend that the petitioner is innocent and he has not committed any offence as alleged by the prosecution. He would further submit that the petitioner is in custody from 10/7/2023, hence he seeks bail.