MUTHUPANDI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This Criminal Miscellaneous Petition has been filed to suspend the sentence imposed by the Learned Sessions Judge(FAC) Special Court for POCSO Cases, Srivilliputhur, Virudhunagar District, in S.C.No.15 of 2024, dtd. 25/11/2025, and enlarge the petitioner on bail pending the disposal of the appeal.

(2.) Based on the complaint lodged, enquiry was conducted. After completion of enquiry, FIR was registered in Crime No.21 of 2023 for the offence punishable under Ss. 11 (i), 11(v) read with Sec. 12 of POCSO Act, 2012, against the accused. The respondent police completed the investigation and thereafter obtained permission from the competent authority to file a charge sheet. After obtaining permission, charge sheet had been filed. The same was taken cognizance by the learned Sessions Judge(FAC) Special Court for POCSO Cases, Srivilliputhur, Virudhunagar District, in S.C.No.15 of 2024.

(3.) The case of the prosecution is that on 7/8/2023, at about 08.30 a.m., when the victim was proceeding to her school, the accused called to her and when she turned back the accused looked away. On several subsequent days, the accused had called out the victim in the same manner. The mother of the victim and the accused were acquainted with each other and had disputes between them. On 19/9/2023, the accused again called out to her and the victim ran away. On 20/9/2023, the accused had commented on her physical appearance. On 1/10/2023, the victim narrated all the above said harassment to her Aunt and another relative namely Seethalakshmi. At around 04.50 p.m, when the victim went to the bus stop to send off her aunt, the accused took photos of the victim, which was noted by her aunt. Hence, the complaint.