RAHUL Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 6/6/2023 for the offences punishable under Sec. Girl Missing @ 366 A of IPC and Sec. 5(i) read with Sec. 6 of POCSO Act, 2012 in Crime No.459 of 2023 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that, victim girl is in love with the petitioner. However, he is falsely implicated in this case registered in Crime No. 459 of 2023 for the offences under Sec. Girl Missing @ 366 A of IPC and Sec. 5(i) read with Sec. 6 of POCSO Act, 2012. Petitioner is in judicial custody from 6/6/2023. Thus, this petition is filed for seeking bail.

(3.) In response, the learned Additional Public Prosecutor submitted that, on the basis of the complaint given by the victim girl's father, FIR was originally registered under the caption 'Girl Missing', subsequently it was altered into Ss. 366 A of IPC and Sec. 5(i) read with Sec. 6 of POCSO Act, 2012. 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. He further submitted that, investigation in this case is completed and final report is also filed and the same is pending in S.C.No.91 of 2023 on the file of the learned Sessions Judge, Magalir Neethimandram (FTMC), Tiruppur.