VIJAY Vs. STATE

JUDGEMENT

(1.) The petitioner seeks bail in Crime No.115 of 2023, registered by the respondent police for the offences punishable under Sec. 6 of POCSO Act, 2012. The petitioner had been remanded to custody on 18/10/2023.

(2.) It is stated that investigation had been completed and final report had also been filed on 5/12/2023.

(3.) The Court had perused the statement recorded under Sec. 164(5) Cr.P.C., of the victim.