POONJOLAI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 25/7/2025 for the offences punishable under Ss. 87 of BNS and Sec. 5(1), 5(n) r/w. 6 of POCSO Act, in Crime No.357 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that The case of the prosecution is that the petitioner and the victim girl were in a love affair, and he had sexual intercourse with her. 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 25/7/2025. Hence, he seeks bail to the petitioner.