PRABAKARAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 6/1/2024 for the alleged offence under Ss. 376 (2) (n) and 506(i) of I.P.C. r/w Sec.67(A) of I.T. Act in Crime No.8 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that the defacto complainant lodged a complaint stating that 4 years prior to the date of lodging the complaint, while she was alone in the petitioner's house, the petitioner by giving some seditious substance in a soft drinks and taken nude photo and threatened her and had sex. Since her parents arranged for a marriage, the petitioner assisted her parents and stopped her marriage. Hence, the complaint was registered against the petitioner.

(3.) The learned counsel appearing for petitioner submitted that the petitioner is a close relative of defacto complainant and due to some family dispute, he was falsely implicated in this case and he is aged about 58 years. He would submit that the entire allegation is false, vindictive, wanton and he is no way connected with the offence. He would submit that he has not at all committed any of offence as alleged by the respondent police and he will abide by any condition that may be imposed by this court. He would submit that the investigation is almost completed and that the petitioner has been suffering incarceration for more than 86 days from 6/1/2024. Hence, he prayed to grant bail to the petitioner.