KALIMUTHU Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 16/9/2025 for the offences punishable under Ss. 7 and 8 of Protection of Children from Sexual Offences Act,2012 and Sec. 351(3) of BNS, 2023, in Crime No.47 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner is the Maternal uncle of the victim girl and it is alleged that the petitioner committed aggravated penetrative sexual assault on her several time. 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 16/9/2025. Hence, he seeks bail to the petitioner.