BHARATHI RAJA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 27/8/2025 by the respondent police in connection with Crime No.112 of 2025 for the offences punishable under Ss. 63, 64(2), (f), 64(2)(k) of BNS, seek bail.

(2.) The allegation against the petitioner is that the petitioner, who is the relative of the victim girl, aged about 22 years and they developed relationship between them and this petitioner had sexual intercourse for some period which resulted in the victim became pregnant.

(3.) The learned counsel for the petitioner submitted that the petitioner and the victim are close relatives and there is no previous cases pending against the petitioner. He would further submit that the petitioner was arrested on 27/8/2025 and is in judicial custody for more than 65 days.