TAMILSELVAN Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 26/12/2023 registered by the respondent police for the offences punishable under Ss. 9(l) r/w 10 of POCSO Act, 2012 and Ss. 342, 449, 323, 354A, 354D and 506(i) of IPC, in Crime No.73 of 2023, seeks bail.

(2.) It is stated that the complaint had been lodged by the victim stating that when she was in 9th standard, the petitioner herein had forceful physical relationship. Later, the mobile phone had been recovered by the victim girl and her mother.

(3.) The learned counsel for the petitioner stated that the petitioner had also given a complaint of assault against the family members of the victim girl.