NATARAJAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 15/6/2023 for the offence punishable under Sec. 366 of IPC and r/w Ss. 5(1) and 6 of POCSO Act 2012 in Crime No.200 of 2023 on the file of the respondent police, seeks bail.

(2.) Learned counsel for the petitioner submitted that, petitioner is falsely implicated as an accused for the offences punishable under Sec. 366 of IPC and r/w Ss. 5(1) and 6 of POCSO Act 2012 in Crime No.200 of 2023. It is the submission of the learned counsel for the petitioner that, petitioner is the lover of the victim girl. They got married, however, petitioner is falsely implicated as an accused in this case, on the basis of the complaint given by the victim girl's mother. Petitioner is in Judicial Custody from 15/6/2023. Thus, he seeks bail to the petitioner.

(3.) In response, learned Additional Public Prosecutor submitted that, defacto complainant is the mother of the victim girl. She had given a complaint on 4/6/2023 alleging that, her daughter was missing from home from 3/6/2023. Therefore, first information report was originally registered in the Crime No.200 of 2023 under the caption 'Girl missing'.