SEBASTHIYARAJ Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/7/2025, for the alleged offence punishable under Ss. 5(l), 5(j)(ii), 5(n) r/w Sec. 6 of POCSO Act in Crime No.23 of 2025, on the file of the respondent police, seeks bail.

(2.) The petitioner has committed penetrative sexual assault on the victim girl aged about 16 years and subsequently based on the complaint lodged by the family members, the FIR registered and the petitioner was arrested. Hence this case.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He would further submit that the petitioner was arrested and he is in judicial custody from 20/7/2025 and is ready to abide by any conditions that may be imposed by this Court. Hence, he prayed for grant of bail to the petitioner.