A.PARANTHAMAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 6/8/2022 for the alleged offences punishable under Ss. 363 of I.P.C. and Sec. 5(1), 6 of POCSO Act, 2012, in Crime No.05 of 2022 on the file of the respondent police, pending trial in Spl.S.C.No. 61 of 2022 on the file of learned Fast Track Mahila Court, Dharmapuri, seeks bail.

(2.) The case of prosecution is that victim child is aged about 15 years and she is residing nearby village. While being so, the petitioner is talking with the complainant's daughter through phone and forced her to have sexual intercourse with him when she came to the petitioner's garden. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that this is the third petition seeking for bail and he is residing nearby village. He would submit that defacto complainant's daughter leave the house due to a problem with him and thereafter, she returns by herself. So, the allegations made against the petitioner is baseless and fabricated. He would submit that he is no way connected with the offence and he has not at all committed any offence as alleged by the respondent police. He would further submit that the investigation is almost completed and that the petitioner has been suffering incarceration for more than 135 days from 6/8/2022. Hence, he prayed to grant bail to the petitioner.