PARIMALAM AROCKIYARAJ Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner seeks bail in Spl.S.C.No.96/2025 on the file of the learned Special Judge (FAC) Special Court for Exclusive Trial of Cases Under POCSO Act, Thoothukudi.

(2.) The petitioner, who was arrested and remanded to judicial custody on 13/1/2025 for the offences punishable under Ss. 5(1), 6, 19 and 21(2) of POCSO Act, in Crime No.4 of 2025 on the file of the respondent police.

(3.) The case of the prosecution is that the the petitioner is said to have misbehaved with the defacto complainant's son. Hence, the complaint.