SEKAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 9/6/2023 for the offences punishable under Ss. 5(1), 5(n), 6(1) POCSO Act in Crime No.11 of 2023 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that, petitioner is an accused in Crime No.11 of 2023 for the offences under 5(1), 5(n), 6(1) POCSO Act. He further submitted that, there is a huge delay in giving the complaint by the defacto complainant. Petitioner is innocent and he is falsely implicated in this case. Petitioner is in judicial custody from 9/6/2023. Therefore, he seeks to grant bail to the petitioner.

(3.) In reply, the learned Government Advocate (Crl. Side) oppose this petition, on the ground that, there was a love affair between the defacto complainant and the petitioner. Recently, there was a publication of photographs of defacto complainant and petitioner and that prompted giving of complaint by the defacto complainant. Therefore, he prays for dismissal of this bail petition.