(1.) The petitioner, who was arrested and remanded to judicial custody on 2/8/2023 for the offences punishable under Ss. 9(n), 10 of POCSO Act, 2012 and Sec. 323 of IPC, 1860 in Crime No.07 of 2023 on the file of the respondent police, seeks bail.
(2.) The learned counsel for the petitioner submitted that, petitioner is the biological father of the defacto complainant/victim girl. Defacto complainant was not studying well and she failed in tenth standard public exam. Petitioner reprimanded the victim girl for failing in tenth standard public exam and scolded her to study well. There used to be frequent quarrel with the petitioner and his wife. At the instigation of the petitioner's wife, defacto complainant had given false complaint. Petitioner is in Judicial Custody from 2/8/2023. Thus, he seeks bail to the petitioner.
(3.) Learned Additional Public Prosecutor submitted that, as per the FIR allegations, it appears that, petitioner had committed sexual assault against the defacto complainant. The statement of the victim girl under Sec. 164 of Cr.P.C was recorded and the medical examination of the victim girl was also over.