AJITHKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 8/9/2022 for the offence under Ss. 376(2), 323, 506(ii) of IPC and Ss. 6, 5(1), 5(j)(1) of Protection of Children from Sexual Offences Act, Sec. 9 of Child Marriage Act and Sec. 3(2)(v) of SC/ST (A) of IPC in Crime No.12 of 2022, on the file of the respondent police, seeks bail.

(2.) On the complaint given by de-facto complainant that the petitioner has committed penetrative sexual assault on his minor daughter, aged about 16 years, a case in crime No.12 of 2022 has been registered by the respondent Police. Hence the case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner, who is aged about 23 years, is an innocent person and a false complaint has been given as against him. He further submitted that the petitioner, without understanding the consequences and rigours of the Protection of Children from Sexual Offences Act, had relationship with the minor victim girl. He also submitted that the petitioner is ready to abide by any stringent condition that may be imposed by this Court and he is in judicial custody from 8/9/2022. Hence, he prays for grant of bail to the petitioner.