S.BHARATHI Vs. STATE

JUDGEMENT

(1.) This is a fourth bail petition filed by the accused under POCSO Act. Earlier bail petition was dismissed with the direction that the trial must be completed within the stipulated time. Today, the matter is posted for arguments before the trial Court.

(2.) The learned counsel appearing for the petitioner submits that since the examination of witnesses already over and the possibility of tampering the witnesses does not arise, the petitioner may be granted bail to make necessary arrangements.

(3.) Taking into consideration of the fact that the petitioner was secured soon after registration of the complaint and he is in prison till date and his petition to recall witnesses has already been dismissed and there is no possibility for any further delay in the trial. Hence bail is granted to the petitioner and he is ordered to be released on bail subject to the following conditions;