GUNASEKARAN Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody in connection with Crime No.2 of 2024 registered for the alleged offences punishable under Sec. 75 of Juvenile Justice Act, 2015, seeks bail.

(2.) Learned counsel appearing for the petitioners submitted that the petitioners are innocent persons and a false complaint has been given against them. He further submitted that the petitioners are no way connected with the alleged offence, whereas, the first petitioner was arrested on 14/3/2024 and the second petitioner was arrested on 11/3/2023 and they are in judicial custody for more than a month. He also submitted that the petitioners are also ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prayed to grant bail to the petitioners.

(3.) Learned Government Advocate (Crl.Side) appearing for the respondent police raised strong objection stating that it is a case where the first accused, who himself claiming to be the yoga master and a spiritual preacher, along with A2 and A3, who are the parents of the victim child, had harassed the victim child under the pretext of divine path. He further submitted that now the victim child is in the custody of her grand mother and the statement has also been recorded from the victim girl under Sec. 164 Cr.P.C. and the investigation in this case is almost completed, however, if they released on bail, there is a possibility of them threatening the witnesses.