(1.) The petitioner, who was arrested and remanded to Judicial custody on 10/3/2023, for the offence punishable under Ss. 12 of POCSO Act read with 67 B IT Act, in connection with Crime No.6 of 2023, registered on the file of the respondent police, seeks bail.
(2.) The case of the prosecution as per the defacto complainant, B.Usha is that her daughter who is studying 12th standard was in love affair with her relative one Bharath/petitioner herein from the year 2020. The said Bharath had taken intimate videos of her daughter while she was changing dress. Later, on coming to know that the said Bharath is a alcoholic, her daughter severed her relationship with him. Aggrieved by the same, the said Bharath, threatened her daughter that he will send the said videos to her relatives. Hence the complaint.
(3.) Learned Counsel for the petitioner submitted that the petitioner and the victim girl are close relatives. There was a love affair between them from the year 2020. Later due to intervention of the elders, both severed their relationship and even thereafter, the mother of the victim has given a false complaint against the petitioner. Further the petitioner understands that statement of the victim has been recorded under Sec. 164 Cr.P.C., wherein, she has made false allegations against the petitioner. Further he would submit that the petitioner is under the judicial custody for more than 34 days from 10/3/2023 and he is ready to abide by any stringent conditions that may be imposed by this Court. Further, the petitioner has also filed an affidavit of undertaking dtd. 11/4/2023 stating that he will not indulge in any illegal activities and he will not disturb the victim girl. Hence, he prayed for grant of bail to the petitioner.