NAGARAJAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/9/2025 for the offences punishable under Ss. 12 r/w. Ss. 11(i), (iv), (vi) of POCSO Act, 2012 and Ss. 3(1)(w)(ii), 3(2)(va) of SC/ST (Prevention of Atrocities) Act, 1989 and Sec. 92 of the Rights of Persons With Disabilities Act, 2016, in Crime No.33 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner verbally harassed the victim sexually, both directly and over the phone, and the victim is suffering from nyctalopia. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that the petitioner is in judicial custody from 13/9/2025. Hence, he seeks bail to the petitioner.