SURESHKUMAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 5/11/2025 for the offence punishable under Sec. 194 of BNSS altered into Ss. 108 of BNS and 5(j)(ii), 5(1) & 6 of Protection of Child From Sexual Offences Act, in Crime No.476 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 6/10/2025 at about 4.00 p.m., the defacto complainant received a phone call stating that her daughter, the deceased, had committed suicide. The defacto complainant also stated that the deceased girl had been in a relationship with one Akash for the past one year. 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 5/11/2025. Hence, he seeks bail to the petitioner.