FAHEETH ALI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 14/7/2023 for the alleged offence punishable under Ss. 5(1), 5(n), 5(m), 6 and 17 of the Protection of Children from Sexual Offences Act, 2012 and Ss. 323, 506(1) IPC in Crime No.34 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner herein is the uncle of the victim girl, who is aged about 8 years old. He sexually assaulted her and when the same was questioned by the mother, who is the defacto complainant, he threatened her. 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 14/7/2023, hence he seek bail.