MICHEAL Vs. STATE

JUDGEMENT

(1.) The petitioner/A3 seeks bail in Crime No.166 of 2023, originally registered under Ss. 394(b), 506)ii) and 324 of IPC r/w Sec. 3(1)(r), 3(1)(s), 3(1)(w)(i) and 3(2)(va) of SC/ST Amended Act, 2015 but subsequently altered to Ss. 376, 294(b), 323, 506(i) of IPC r/w Sec. 4 of TNPHW Act. He had been taken into custody on 12/9/2023.

(2.) It is stated that A2 and A4 had been secured.

(3.) It is the case of the prosecution that A1 had sexually abused the defacto complainant and other victims. They had given a complaint and they were also rescued by the Tahsildar, Thiruporur.