WILLIAM BAULRAJ Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/8/2025 for the offences punishable under Ss. 137(2) of BNS and Sec. 7, 9(1), 8, 10 of Protection of Child From Sexual Offences Act, 2012, in Crime No.14 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner misbehaved with the victim girl and also sexually harassed other students. 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 20/8/2025. Hence, he seeks bail to the petitioner.