SHANMUGAM Vs. STATE

JUDGEMENT

(1.) The petitioner/accused in Crime No.02 of 2024, registered by the respondent police for the offences under Ss. 9(m) r/w 10 of POCSO Act, 2012 and 506 (i) of IPC by the respondent police and remanded to judicial custody on 23/1/2024, seeks bail.

(2.) The petitioner is married and has two daughters. The victim is aged 10 years old. It is stated that the petitioner had initially committed the offence on 16/12/2023 and a complaint was lodged and the petitioner was warned. Subsequently, again he had committed the same offence on 23. 01.2024, leading to registration of FIR, on receipt of the complaint.

(3.) The earlier application seeking bail was dismissed on 4/3/2024 in Crl.O.P.No.5143 of 2024.