THILAK Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 2/12/2023 for the offence punishable under Sec. 376AB of IPC and Ss. 5(n), 5 (m), 5(1), 5(j)(ii) and 6 of POCSO Act, in Crime No.41 of 2023 on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that the accused committed aggravated penetrative sexual assault on the minor victim girl, due to which, she became pregnant. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has not committed any such offence as alleged by the prosecution. He would further submit that it is purely a love affair between the accused and the victim girl and they are close relatives and the accused decided to marry the victim girl, after she attains majority. He would further submit that the petitioner is in judicial custody from 2/12/2023. Hence, he prays for bail.