THIYAGU Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 17/8/2025 for the alleged offence under Ss. 9(m) r/w.10 of Protection Of Children From Sexual Offences Act, 2012-Sec. Act, and Sec. 329(1), 351(2), 115(2) of BNS in Crime No.17 of 2025 on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that the petitioner is neighbour of the victim girl aged about 8 years and taking advantage of her loneliness, entered into the house and committed sexual assault on her. Subsequently, she revealed the same to A2 and A3, who, after hearing the same, threatened her and prevented her from disclosing it to others. Hence the present case was registered against the petitioner and is in judicial custody from 17/8/2025.

(3.) The learned counsel appearing for the petitioner submitted that already A2 and A3 have already been arrested and released on bail. The petitioner is ranked as A1 in this case, he is in custody from 17/8/2025, the investigation has been completed, and the final report has been filed. Hence, he prayed for grant of bail to the petitioner.