ARUNKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 3/7/2023 for the offences punishable under Sec. 366 (A) I.P.C r/w Sec. 5(1), 6 of POCSO Act, 2012 in Crime No.05 of 2023 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that, petitioner and the victim girl were in love with each other and they got eloped. Petitioner is in judicial custody from 3/7/2023. Thus, he prays for grant of bail.

(3.) In reply, the learned Additional Public Prosecutor submitted that, victim girl and the petitioner were in love with each other and they eloped. The statement of the victim girl under Sec. 164 of Cr.P.C., was recorded and the medical examination of the victim girl was also over.