GHANDHI RAJAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on on 26/8/2023 for the alleged offence punishable under Ss. 363 (Girl Missing) IPC and Ss. 7, 8 @ 5(L)r/w 6 of the Protection of Children from Sexual Offences Act, 2012 in Crime No.25 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the defacto complainant had three daughters and her third daughter was studying 11th std. On 11/2/2023, she went missing and she has not returned to home. Therefore, the defacto complainant made a complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. He would further submit that the victim girl voluntarily came out from the house and there is love affair between the accused and the victim girl. The accused is in custody from 26/8/2023 and hence, he seeks bail.