THANGAPANDI Vs. STATE

JUDGEMENT

(1.) The petitioner / Sole Accused herein, who was arrested and remanded to custody on 13/4/2023 for the alleged offences under Ss. 5(1) r/w Sec. 6 of POCSO Act, 2012, in Crime No.60 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner herein on the pretext of marriage, had committed penetrative sexual assault on the minor victim girl on several occasions. Hence the complaint.

(3.) Learned Additional Public Prosecutor submitted that it is a case of elopement. The earlier petition was dismissed on the ground that the witnesses were not examined.