PALPANDI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner / Accused, who was arrested and remanded to judicial custody on 29/11/2022 on execution of Non-Bailable Warrant issued by the Special Court for Exclusive Trial of Cases under the POCSO Act, 2012, Sivagangai, for the offences punishable under Ss. 506(i) of IPC and Sec. 5(1)(m)(n), 5(j)(iii) r/w Sec. 6 of POCSO Act, in S.C.No.31 of 2020, seeks bail.

(2.) The petitioner was absent during the trial in S.C.No.31 of 2020 pending on the file of the Special Court for Exclusive Trial of Cases under the POCSO Act, 2012, Sivagangai. Thereby, Non Bailable Warrant came to be issued. Pursuant to the same, the petitioner was arrested and remanded to judicial custody on 29/11/2022.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent and he has been falsely implicated in this case. The petitioner has appeared before the Court regularly. Thereafter due to threaten made by the rival parties, the petitioner has not appeared before the trial Court and he has not aware about the progress of the case. Hence, the trial Court issued non bailable warrant against the petitioner and the respondent police executed the same on 29/11/2022. From onwards, he is in custody. The learned counsel undertakes that the petitioner shall appear before the court below regularly on all future hearing dates without fail. Hence, he prays for grant of bail to the petitioner.