DIVAGAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 1/11/2025 for the offences punishable under Ss. 5(1), 5(m), 6 of POCSO Act 2012, and 351(2) of BNS, in Crime No.1055 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner had penetrated sexual on the victim boys. 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 ready and willing to abide by any conditions which may be imposed by this Court and he is in judicial custody from 1/11/2025. Hence, he seeks bail to the petitioner.